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 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(a) in The M.P. Foreigners (Arrest and Conditions of Detention or Confinement) Order, 1974 (a)"Civil Authority" means the civil authority appointed under paragraph 2 (ii) of the Foreigners order, 1948;
