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 62] [Entire Act] State of Madhya Pradesh - Subsection Section 62(5) in The M.P. Nagar Tatha Gram Nivesh Adhiniyam, 1973 (5)The State Government may direct the Town and Country Development Authority to make such modification in the budget as may be deemed necessary.
