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 441] [Entire Act] State of Madhya Pradesh - Subsection Section 441(1) in The M.P. Municipal Corporation Act, 1956 (1)No election or [nomination] under this Act shall be called into question except by a petition presented in accordance with the provision of this section.
