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 3] [Entire Act] State of Maharashtra - Section Section 14A in The Mumbai Municipal Corporation Act, 1888 14A. [Qualifications for elections as a councillor by delegates.] - Repealed by Bombay 48 of 1950.
