Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 471(2)] [Section 471] [Entire Act]

State of Maharashtra - Subsection

Section 471(2)(a) in The Maharashtra Municipal Corporations Act, 1949

(a)when the authority concerned is the Corporation or the Standing Committee or any Committee other than the Transport Committee, by the Municipal Secretary on behalf of such authority;