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 78E] [Entire Act] State of Maharashtra - Subsection Section 78E(d) in The Mumbai Municipal Corporation Act, 1888 (d)be removable at any time from office for misconduct or for neglect or incapacity for the duties of his office, by the Corporation.]
