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 49F] [Entire Act] State of Maharashtra - Subsection Section 49F(2) in The Mumbai Municipal Corporation Act, 1888 (2)Any councillor who ceases to be a member of the Improvements Committee shall be re-eligible.
