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 338] [Entire Act] State of Madhya Pradesh - Subsection Section 338(2) in The M.P. Municipalities Act, 1961 (2)All other works of the Council shall be executed by such agency and subject to such supervision as the Council thinks fit, subject to the rules prescribed in this behalf.
