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 23] [Entire Act] State of Maharashtra - Section Section 6A in The Mumbai Municipal Corporation Act, 1888 6A. Term of office of councillors. - The term of office of the councillors shall be co-terminus with the duration of the Corporation.
