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 385] [Entire Act] State of Madhya Pradesh - Subsection Section 385(3) in The M.P. Municipal Corporation Act, 1956 (3)It shall be incumbent on the Corporation, the [Mayor-in-Council] [Substituted by M.P. Act No. 20 of 1998.] or the Commissioner, as the case may be, to obey every such order.
