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 81A] [Entire Act] State of Madhya Pradesh - Subsection Section 81A(2) in The M.P. Municipal Corporation Act, 1956 (2)The Corporation may, with the previous approval of the Government from time to time, add to, vary or rescind the bye-laws made under sub-section (1)].
