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] [Section 76(2)] [Section 76] [Entire Act] State of Maharashtra - Subsection Section 76(2)(b) in The Maharashtra Municipal Corporations Act, 1949 (b)in [Government] by reason of the supersession or dissolution of such municipality or local authority under any law relating to such municipality or local authority,