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 81I] [Entire Act] State of Maharashtra - Subsection Section 81I(e) in The Maharashtra Municipal Corporations Act, 1949 (e)the manner in which appeals may be preferred under section 81-F and the procedure to be followed in such appeals;
