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 123(1)] [Section 123] [Entire Act]

State of Madhya Pradesh - Subsection

Section 123(1)(t) in The M.P. Municipalities Act, 1961

(t)erecting substantial boundary marks of such position as shall be approved by the Collector defining the limits or any alteration in the limits of the Municipality;