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 164] [Entire Act] State of Madhya Pradesh - Subsection Section 164(4) in The M.P. Municipalities Act, 1961 (4)The sum claimed as due in the bill shall carry interest at the rale of 6-¼ per centum per annum till the date it is paid and shall be recoverable along with the bill.
