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 301] [Entire Act] State of Maharashtra - Subsection Section 301(3) in The Maharashtra Municipal Corporations Act, 1949 (3)Any person aggrieved by the decision of the Commissioner under sub-section (2) may, within a period of one month, appal to the Judge.
