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 405] [Entire Act] State of Maharashtra - Subsection Section 405(1) in The Maharashtra Municipal Corporations Act, 1949 (1)whether a councillor has ceased to hold office under section 12;[(1A) regarding removal and disqualification of a Councillor under section 13;]
