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 91D] [Entire Act] State of Maharashtra - Subsection Section 91D(b) in The Mumbai Municipal Corporation Act, 1888 (b)the State Government by reason of the supersession or dissolution of such municipality or local authority under any law relating to such municipality or local authority;
