Legal Document View

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
[Cites 0, Cited by 0] [Section 146(2)] [Section 146] [Entire Act]

State of Maharashtra - Subsection

Section 146(2)(b) in The Mumbai Municipal Corporation Act, 1888

(b)if the premises are sublet, from the superior lessor; [* * *] [The word 'and' was deleted by Maharashtra 11 of 2009, Section 9(1), dated 13-4-2009 (w.e.f. 1-4-2010).]