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 127] [Entire Act] State of Maharashtra - Section Section 23 in The Mumbai Municipal Corporation Act, 1888 23. Consequences of extension of term of office of councillors or appointment of Administrator and holding of general ward elections any time thereafter. - [Deleted by Maharashtra 10 of 1998.]
