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 460DD(1)] [Section 460DD] [Entire Act] State of Maharashtra - Subsection Section 460DD(1)(c) in The Mumbai Municipal Corporation Act, 1888 (c)sums which the General Manager is under the provisions of this Act or any other enactment required or empowered to pay by way of compensation;