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 441F] [Entire Act] State of Maharashtra - Subsection Section 441F(1) in The Mumbai Municipal Corporation Act, 1888 (1)The pound fee chargeable shall be such as the Corporation may from time to time, prescribe for each kind of animal.
