Legal Document View

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
[Cites 0, Cited by 0] [Section 406(5)] [Section 406] [Entire Act]

State of Maharashtra - Subsection

Section 406(5)(ii) in The Maharashtra Municipal Corporations Act, 1949

(ii)to the Commissioner, when the demand notice is raised by the Deputy Commissioner.