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] [Entire Act] Bombay Presidency - Section Section 10 in The Bombay Khar Lands Development Board (Reconstitution) Order, 1959 10. In Section 44, after the words "Secretary of the Board", the words "or where the Board consists of one member only, that member", shall be inserted.
