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 1] [Section 345] [Entire Act] State of Madhya Pradesh - Subsection Section 345(2) in The M.P. Municipalities Act, 1961 (2)The State Government may, by notification, confer on any officer subordinate to it, the powers conferred by or under this Act, on the Commissioner, Collector or the prescribed authority.
