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 80(3)] [Section 80] [Entire Act]

State of Madhya Pradesh - Subsection

Section 80(3)(b) in The M.P. Municipal Corporation Act, 1956

(b)with the sanction of [Mayor-in-Council] [Substituted by M.P. Act No. 20 of 1998.], dispose of by sale, letting out on hire, or otherwise any movable property belonging to the Corporation not exceeding five thousand rupees in value;