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 10] [Entire Act] State of Madhya Pradesh - Subsection Section 10(2) in The M.P. Zila Panchayat (Business) Rules, 1998 (2)The Chief Executive Officer shall report to the President of every cases where the danger to life or extensive damage of property has been caused by way of natural calamity.
