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 274] [Entire Act] State of Madhya Pradesh - Subsection Section 274(2) in The M.P. Municipal Corporation Act, 1956 (2)No person shall remove or use for such purpose any water in respect of which any such public notice has been issued.
