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 308] [Entire Act] State of Madhya Pradesh - Subsection Section 308(4) in The M.P. Municipalities Act, 1961 (4)The Collector may allow an Executive Officer or any other official deputed by the Council for the purpose to appear before him in any appeal and to watch or represent interest of the Council.
