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 17(5)] [Section 17] [Entire Act] State of Madhya Pradesh - Subsection Section 17(5)(i) in M.P. Municipalities (Procedure for Conduct of Business) Rules, 2005 (i)is of individual in nature or relates to complaint of any Councillor, Officer or servant of the Municipality :