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 461] [Entire Act] State of Maharashtra - Subsection Section 461(z) in The Mumbai Municipal Corporation Act, 1888 (z)[ carrying out generally the provisions and intentions of this Act;] [Clause (w) was re-lettered (z) by Bombay 13 of 1933, Section 36(c).]
