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 1] [Entire Act] State of Madhya Pradesh - Section Section 130 in The M.P. Municipalities Act, 1961 130. [ Abolition or variation in tax. [Substituted by M.P. Act No. 12 of 1995.] - The Council may. with the prior approval of the State Government, abolish, suspend or reduce the rate of any tax]
