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 1] [Section 163] [Entire Act] State of Maharashtra - Subsection Section 163(2) in The Mumbai Municipal Corporation Act, 1888 (2)Every such application shall set forth briefly but fully the grounds on which the valuation is complained against.
