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 133] [Entire Act] State of Maharashtra - Subsection Section 133(d) in The Mumbai Municipal Corporation Act, 1888 (d)When making any transfer under clause (a), (b) or (c), due regard shall be had to all the requirements of this Act.
