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 403] [Entire Act] State of Madhya Pradesh - Subsection Section 403(8) in The M.P. Municipal Corporation Act, 1956 (8)The Appeal Committee may allow any officer deputed by the Commissioner for the purpose to appeal before it in any appeal and to watch, or represent the interests of the Corporation.
