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 301] [Entire Act] State of Madhya Pradesh - Subsection Section 301(2) in The M.P. Municipal Corporation Act, 1956 (2)Within seven days after the receipt of the said notice the Commissioner shall depute an officer to commence the inspection of such work.
