Legal Document View

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
[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Madhya Pradesh - Subsection

Section 34(1)(e) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000

(e)to receive, under the proviso to Section 2, Section 9, sub-section (1) of Section 12, sub-section (3) of Section 14 and sub-section (4) of Section 17, the certified copies of declarations, instruments of undertaking, deeds of sub-lease, documents of transfer of management, deeds of apartments and endorsement thereon, and hire-purchase agreements;