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 2] [Entire Act] Bombay Presidency - Subsection Section 2(9) in The Bombay Provincial Municipal Corporations Act, 1949 (9)"the Commissioner" means the Municipal Commissioner for the City appointed under section 36 and includes an Acting Commissioner appointed under section 39;
