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 2] [Entire Act] State of Maharashtra - Section Section 145 in The Mumbai Municipal Corporation Act, 1888 145. Amendment of section 36, Bombay Act VI of 1879. - For section 36 of the Bombay Port Trust Act, 1879, the following section shall be substituted, namely:-See Supra.Liability for Property Taxes
