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 1] [Section 319] [Entire Act] State of Madhya Pradesh - Subsection Section 319(2) in The M.P. Municipalities Act, 1961 (2)Every such suit shall be dismissed unless it is instituted within eight months from the date of the accrual of the alleged cause of action.
