Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 9] [Entire Act]

State of Maharashtra - Section

Section 82 in The Mumbai Municipal Corporation Act, 1888

82. [Power of appointment in whom to vest.] [Section 82 repealed by Bombay VI of 1922, Section 28, is omitted and the repeal shall be deemed to have been made and to have had effect from such date as may be fixed by the Corporation.]

- Repealed by Bombay VI of 1922.