Legal Document View

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
[Cites 0, Cited by 0] [Section 4(8)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(8)(b) in The Mumbai Metropolitan Region Development Authority Act, 1974

(b)there is any irregularity in the procedure of the Authority or such Committee or body, affecting the merits of the matter under consideration.