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] [Entire Act] State of Maharashtra - Section Section 6 in Maharashtra Metropolitan Planning Committees Constitution and Functions Act, 1999 6. Procedure to be followed to discharge of functions. - The procedure to be followed in discharge of the functions by the Metropolitan Planning Committee shall be such as may be prescribed.
