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 91K] [Entire Act] State of Maharashtra - Subsection Section 91K(2) in The Mumbai Municipal Corporation Act, 1888 (2)the time within which an application for determining the amount of compensation by an Arbitrator shall be made under section 91G.]
