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 127A(2)] [Section 127A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 127A(2)(k) in The M.P. Municipalities Act, 1961

(k)[ Property owned by such political party in the States which has been recognised by the Election Commission of India.] [Inserted by M.P. Act No. 29 of 2003.]]