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 457] [Entire Act] State of Maharashtra - Subsection Section 457(17) in The Maharashtra Municipal Corporations Act, 1949 (17)General -Any matter which is or may be prescribed to be provided for by rules.
