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 2] [Section 152] [Entire Act] State of Maharashtra - Subsection Section 152(1) in The Maharashtra Regional and Town Planning Act, 1966 (1)the case of a Municipal Corporation by the Municipal Commissioner or such other officer as he may appoint in this behalf;
