Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3] [Section 127(6)] [Section 127] [Entire Act]

State of Madhya Pradesh - Subsection

Section 127(6)(o) in The M.P. Municipalities Act, 1961

(o)any other tax which the State Government has power to impose under the Constitution of India, with the prior approval of the State Government.