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 1] [Section 51A] [Entire Act] State of Maharashtra - Subsection Section 51A(4) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965 (4)The name of the Vice-President so elected shall be notified by the Collector; in the Official Gazette within fifteen days from such election.
