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] [Entire Act] State of Madhya Pradesh - Section Section 5 in M.P. Nagar Vikas Nidhi Niyam, 2001 5. Access to the Fund. - All eligible Urban Local Bodies in the Madhya Pradesh shall receive their share of Entry Tax revenue through the Fund and have access to the Fund for fine nrang urban infrastructure provided they fulfil conditions laid down by the Committee.
