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 29] [Entire Act] State of Maharashtra - Section Section 22 in The Mumbai Municipal Corporation Act, 1888 22. [ Dates of election. [Section 22 was substituted by Maharashtra 41 of 1994, Section 17.] - The dates of general ward election of councillors and elections to fill casual vacancies shall be fixed by the State Election Commissioner.]
