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 10] [Entire Act] State of Madhya Pradesh - Subsection Section 10(2) in The M.P. Dharmadaya Funds Act, 1951 (2)An order of the [Collector] [Substituted by M.P. A.O. 1957.] under Section 5, 6, 7, 8 or 9 shall, subject to the result of the civil suit, if any, be conclusive.
