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] [Section 460Q] [Entire Act] State of Maharashtra - Subsection Section 460Q(d) in The Mumbai Municipal Corporation Act, 1888 (d)with the sanction of the corporation, the General Manager may lease, sell or otherwise convey any property, movable or immovable, belonging to the corporation.
