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 4] [Section 20] [Entire Act] State of Maharashtra - Subsection Section 20(2) in The Maharashtra Municipal Corporations Act, 1949 (2)The Corporation shall at its first meeting after general elections appoints [sixteen] persons out of its own body to be members of the Standing Committee.
