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 21] [Article 243P] [Constitution] Constitution Subarticle Article 243P(d) in Constitution of India (d)'Municipal area' means the territorial area of a Municipality as is notified by the Governor;
