Legal Document View

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
[Cites 0, Cited by 0] [Section 347(2)] [Section 347] [Entire Act]

State of Maharashtra - Subsection

Section 347(2)(a) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(a)the Chief Officer of any borough municipality under section 33 of the Bombay Municipal Boroughs Act, 1925 (Bombay XVIII of 1925);