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 27] [Entire Act] Bombay Presidency - Subsection Section 27(2) in The Bombay Provincial Municipal Corporations Act, 1949 (2)The Chairman shall hold office until his successor has been appointed under subsection (1) but shall be eligible for re-appointment.
