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 247] [Entire Act] State of Madhya Pradesh - Subsection Section 247(3) in The M.P. Municipalities Act, 1961 (3)The Council may fix the charges for the use of the sheds, booths and other conveniences provided by the Council at any bathing place.
