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 329] [Entire Act] State of Madhya Pradesh - Subsection Section 329(9) in The M.P. Municipal Corporation Act, 1956 (9)On recovery of the full amount of the estimated expenses, the Commissioner shall carry out the work with all convenient speed.
