Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 347(2)] [Section 347] [Entire Act]

State of Maharashtra - Subsection

Section 347(2)(d) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(d)the Secretary of any municipal committee under section 25 of the Central Provisions and Berar Municipalities Act, 1922 (C.P. and Berar II of 1922)