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] [Entire Act] State of Maharashtra - Section Section 92A in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965 92A. [ Transfer of moveable property. [This section was inserted by Maharashtra 18 of 1993, Section 18.] - Subject to the rules, if any, made in this behalf, the Council may transfer any of its moveable proprieties.]
