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 94] [Entire Act] State of Madhya Pradesh - Subsection Section 94(9) in The M.P. Municipalities Act, 1961 (9)The authority hearing an appeal made under sub-section (8) shall have power to set-aside or reduce the punishment against which the appeal is preferred.
