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 9] [Section 105A] [Entire Act] State of Maharashtra - Subsection Section 105A(b) in The Mumbai Municipal Corporation Act, 1888 (b)"corporation premises" means any premises belonging to, or vesting in, or taken on lease by, the corporation;
