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] [Entire Act] State of Maharashtra - Section Section 81D in The Maharashtra Municipal Corporations Act, 1949 81D. Rent to be recovered by deduction from salary or wages in case of Corporation employees. - Without prejudice to the provisions of section
