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 20] [Entire Act] State of Madhya Pradesh - Subsection Section 20(b) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000 (b)under Section 18, responsibility for the administration and management of the property and maintenance and upkeep of the common areas and facilities and common services;
