Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 31] [Entire Act] State of Maharashtra - Section Section 8 in The Mumbai Municipal Corporation Act, 1888 8. Re-eligibility of persons ceasing to be councillors. - Any person who ceases to be a councillor shall, unless disqualified; be re-eligible.
