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 361] [Entire Act] State of Maharashtra - Subsection Section 361(2) in The City of Nagpur Corporation Act, 1948 (2)The said instalments shall be payable by the owner or occupier of the premises on which the expenses are still payable.
