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 1] [Entire Act] State of Madhya Pradesh - Subsection Section 1(3) in The M.P. Municipalities Act, 1961 (3)[ It shall apply to the smaller urban area or a transitional area, as the case may be, from the date on which they are notified as such under Section 5.] [Inserted by M.P. Act No. 18 of 1997.]
