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 21A in The Mumbai Municipal Corporation Act, 1888 21A. [Procedure regarding elections of delegates and councillor.] - Repealed by Bombay 48 of 1950, Section 11.
