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 460Q] [Entire Act] State of Maharashtra - Subsection Section 460Q(b) in The Mumbai Municipal Corporation Act, 1888 (b)the General Manager may grant a lease of any immovable property belonging to the corporation for any period not exceeding twelve months at a time:
