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 169] [Entire Act] State of Maharashtra - Subsection Section 169(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 (3)Where the property is in the limits of a municipal borough, the warrant shall be addressed to the Chief Officer of the borough municipality.
