Legal Document View

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
[Cites 0, Cited by 0] [Section 301(4)] [Section 301] [Entire Act]

State of Madhya Pradesh - Subsection

Section 301(4)(b) in The M.P. Municipal Corporation Act, 1956

(b)unless the Commissioner has failed for fifteen days after the receipt of notice of completion to intimate his refusal to grant the said permission.