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 196] [Entire Act] State of Maharashtra - Subsection Section 196(3) in The Maharashtra Municipal Corporations Act, 1949 (3)The Commissioner may temporarily, and with the approval of the Corporation permanently, close any of the said works either entirely or partially.
