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 403] [Entire Act] State of Madhya Pradesh - Subsection Section 403(3) in The M.P. Municipal Corporation Act, 1956 (3)Such appeal shall be heard and disposed of by a committee to be called the "Appeal Committee" appointed by the Corporation.
