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 344] [Entire Act] State of Maharashtra - Subsection Section 344(c) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965 (c)"successor Council" in relation to any local area, means the Council having jurisdiction over such area on and from the appointed day.
