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 152] [Entire Act] State of Madhya Pradesh - Subsection Section 152(5) in The M.P. Municipal Accounts Rules, 1971 (5)The Municipal Engineer or the Chief Municipal Officer may sanction the written off blank forms of muster rolls which may be missing or torn, or become useless from any cause.
