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 141AA] [Entire Act] Bombay Presidency - Subsection Section 141AA(ii) in The Bombay Provincial Municipal Corporations Act, 1949 (ii)in respect of any premises used exclusively for residential purpose, be not less than three rupees per mensem for any official year;
