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 1] [Entire Act] State of Maharashtra - Section Section 195B in The Mumbai Municipal Corporation Act, 1888 195B. [Payment of 4/7ths of gross revenue to Government: Allocation of duty.] - Repealed by Bombay II of 1934, Section 2.
