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 71(1)] [Section 71] [Entire Act]

State of Madhya Pradesh - Subsection

Section 71(1)(c) in The M.P. Municipal Corporation Act, 1956

(c)to furnish a report by himself, or to obtain from the head of the department subordinate to him and furnish, with his own remarks thereon a report upon any subject concerning or connected with administration of this Act or the municipal government of the city.