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 46] [Entire Act] State of Madhya Pradesh - Subsection Section 46(2) in The M.P. Griha Nirman Mandal Adhiniyam, 1972 (2)The Board may after making such enquiry as it thinks fit, decide whether the applicant is entitled to any compensation and if so to what extent.
