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 4] [Section 5A] [Entire Act] State of Madhya Pradesh - Subsection Section 5A(1) in The M.P. Municipalities Act, 1961 (1)The Governor may by notification in the Gazette, declare the intention to include within or exclude from the limits of a municipal area, any specified area.
