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 132] [Entire Act] State of Maharashtra - Subsection Section 132(2) in The City of Nagpur Corporation Act, 1948 (2)The particulars mentioned in sub-section (1) may be contained in as many registers as the [Commissioner] may determine, which shall together constitute the assessment list.
