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 56A] [Entire Act] State of Maharashtra - Subsection Section 56A(2) in The Mumbai Municipal Corporation Act, 1888 (2)Every person so appointed shall be subject to all the liabilities, restrictions, and conditions to which the Commissioner is subject under this Act.
