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 36C] [Entire Act] State of Madhya Pradesh - Subsection Section 36C(5) in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982 (5)The expenses incurred on the administration of the property, including on the assistance by the police, shall be a charge on the property.
