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 105H] [Entire Act] State of Maharashtra - Subsection Section 105H(d) in The Mumbai Municipal Corporation Act, 1888 (d)the manner in which the damages under section 105C may be assessed and the principles which may be taken into account in assessing such damage;
