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 243] [Entire Act] State of Maharashtra - Subsection Section 243(2) in The Maharashtra Municipal Corporations Act, 1949 (2)Compensation shall be paid by the Commissioner for any loss or damage caused by the issued of an order under sub-section (1).[Provision for parking or halting places or lots
