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 2] [Entire Act] State of Maharashtra - Subsection Section 2(5) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965 (5)"Chief Officer" means the person appointed or deemed to be appointed under this Act to be the Chief Officer of a municipal area;
