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 8(2)] [Section 8] [Entire Act] State of Madhya Pradesh - Subsection Section 8(2)(ii) in M.P. Nagar Vikas Nidhi Niyam, 2001 (ii)Necessary amount for the drinking water schemes shall include the contribution to be made available by the urban local bodies;