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 53] [Entire Act] State of Madhya Pradesh - Subsection Section 53(4) in The M.P. Municipal Corporation Act, 1956 (4)The copy of the minutes or any of its portion may be obtained by any person on payment of such fee as may be prescribed by the Municipal Commissioner.
