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 416] [Entire Act] State of Maharashtra - Subsection Section 416(2) in The City of Nagpur Corporation Act, 1948 (2)In lieu of or in addition to such fine, the Magistrate may require the offender to remedy the mischief so far as is in his power.
