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 5] [Entire Act] State of Maharashtra - Subsection Section 5(51) in The City of Nagpur Corporation Act, 1948 (51)"vehicle" means a wheeled conveyance capable of being used on a street;[(51A) "Wards Committees" means the Wards Committees constituted under section 38A;]
