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 347(2)] [Section 347] [Entire Act]

State of Madhya Pradesh - Subsection

Section 347(2)(ii) in The M.P. Municipal Corporation Act, 1956

(ii)to assist any Corporation officer or servant reasonably demanding his aid for the lawful exercise of any power vested in the Corporation or in any Corporation officer or servant under this Act or any rules or bye-laws made thereunder.