Section 91K in The Mumbai Municipal Corporation Act, 1888
91K. [ Power to make rules. [Sections 91F to 91L were inserted by Bombay 54 of 1955, Section 8.]
- The State Government shall make rules for prescribing,-(1)the manner in which an order of requisition shall be served under sub-section (2) of section 91F, and(2)the time within which an application for determining the amount of compensation by an Arbitrator shall be made under section 91G.]
