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 72A] [Entire Act] State of Madhya Pradesh - Subsection Section 72A(1) in The M.P. Municipalities Act, 1961 (1)If the Council decides to constitute the Wards Committees, the same may be constituted in the area of a Municipal Council or Nagar Panchayat.
