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 73A] [Entire Act] State of Maharashtra - Subsection Section 73A(4) in The Mumbai Municipal Corporation Act, 1888 (4)The provisions of section 805 shall not apply to the appointment of the Special Engineer.
