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 0] [Entire Act] State of Maharashtra - Section Section 354V in The Mumbai Municipal Corporation Act, 1888 354V. [Compensation to corporation on resumption of certain land.] - Deleted by Bombay 34 of 1954, Section 21.[Building Loans] [This heading was inserted by Bombay 34 of 1954, Section 22.]
