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 56] [Entire Act] State of Madhya Pradesh - Subsection Section 56(e) in M.P. Minor Mineral Rules, 1996 (e)the income received from the auction and permits of quarries situated within the Corporation, Municipalities, Special areas and Nagar Panchayats shall be allotted to respective body, as the case may be, for their works.
