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 20] [Entire Act] State of Maharashtra - Subsection Section 20(a) in Maharashtra Gunthewari Developments (Regularisation, Upgradation and Control) Act, 2001 (a)in the case of a Municipal Corporation by the concerned Municipal Commissioner or such other officer as he may appoint in this behalf;
