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 443] [Entire Act] State of Madhya Pradesh - Subsection Section 443(10) in The M.P. Municipal Corporation Act, 1956 (10)The functions and powers of Township Committees and the procedure for the conduct of their business shall be such as may be prescribed.
