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 14] [Entire Act] State of Madhya Pradesh - Subsection Section 14(5) in The M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 (5)The expenses incurred on the administration of the property, including on the assistance by the police shall be a charge on the property.
