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 157] [Entire Act] State of Madhya Pradesh - Subsection Section 157(7) in The M.P. Municipalities Act, 1961 (7)Any such surplus not so claimed shall be the property of the Council.[158 and 159. [Omitted by M.P. Act No. 50 of 1976.]x x x] [Substituted by M.P. Act No 50 of 1976.]
