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 10] [Entire Act] State of Madhya Pradesh - Subsection Section 10(v) in The M.P. Water Supply Rules (v)If the name of the consumer is changed by way of succession or by transfer of property, successor or transferer, transferee, as the case may be, shall apply for the change of name within a period of one month, of such a change.
