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 520D] [Entire Act] State of Maharashtra - Subsection Section 520D(a) in The Mumbai Municipal Corporation Act, 1888 (a)the Corporation is not competent to perform the duties assigned to it by or under this Act or any other law for the time being in force; or
