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] [Section 36] [Entire Act] State of Madhya Pradesh - Subsection Section 36(1) in The M.P. Municipalities Act, 1961 (1)Every Municipality unless sooner dissolved, shall continue for five years from the date appointed for its first meeting and no longer.
