Legal Document View

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
[Cites 0, Cited by 0] [Section 66(1)] [Section 66] [Entire Act]

State of Maharashtra - Subsection

Section 66(1)(a) in The Mumbai Municipal Corporation Act, 1888

(a)to produce any record, correspondence, plan or other document which is in his possession or under his control as [Commissioner] [This word was substituted for the word 'Mayor' by Maharashtra 27 of 1999, Section 19(a). (w.e.f. 23-4-1999).], or which is recorded or filed in his office or in the office of any municipal officer or servant subordinate to him;