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] [Entire Act] State of Maharashtra - Section Section 2 in City of Bombay Municipal (Supplementary) Act, 1888 2. [Reference of questions by the Chief Judge of the Bombay Small Cause Court to the Bombay High Court.] Repealed Bombay LXXVI of 1948.
