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 252] [Entire Act] State of Madhya Pradesh - Subsection Section 252(5) in The M.P. Municipalities Act, 1961 (5)All expenses incurred by the Council under this section may be recovered, from the owner of any dog which has been taken possession of or detained, in the manner provided by Chapter VIII.
