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 4] [Section 20] [Entire Act] Bombay Presidency - Subsection Section 20(2) in The Bombay Provincial Municipal Corporations Act, 1949 (2)The Corporation shall at its first meeting after general elections appoint twelve persons out of its own body to be members of the Standing Committee.
