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 3] [Entire Act] State of Maharashtra - Section Section 493 in The Maharashtra Municipal Corporations Act, 1949 493. Transitory provisions. - The provisions of Appendix IV shall apply to the constitution of the Corporation and other matters specified therein. Appendix I(See Section 282)Provisions of the Land Acquisition Act, 1894, Regulating the Acquisition of Land for Improvement Purposes.
