Legal Document View

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
[Cites 0, Cited by 1] [Section 31(2)] [Section 31] [Entire Act]

State of Maharashtra - Subsection

Section 31(2)(a) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(a)which is situated in any area for which-
(i)a municipal corporation is constituted under the Bombay Municipal Corporation Act, the Bombay Provincial Municipal Corporations Act, 1949, or the City of Nagpur Corporation Act, 1948; or
(ii)a municipal council is constituted under the Maharashtra Municipalities Act, 1965; or
(iii)a cantonment is constituted under the Cantonments Act, 1924; or