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 268] [Entire Act] State of Madhya Pradesh - Subsection Section 268(4) in The M.P. Municipalities Act, 1961 (4)The Council may, at its discretion from time to time, grant, suspend, withhold or withdraw such licences either generally or in individual cases.
