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 7] [Entire Act] State of Madhya Pradesh - Subsection Section 7(3) in The M.P. Municipal Corporation Act, 1956 (3)The Corporation shall be a body corporate having perpetual succession and a common seal and shall by the said name sue and be sued.]
