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 354RK] [Entire Act] State of Maharashtra - Subsection Section 354RK(5) in The Mumbai Municipal Corporation Act, 1888 (5)Land acquired by the Commissioner under this section for the provisions of houses for the poorer classes shall be deemed to have been acquired by him under section 354RN.
