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 The M.P. Municipal Corporation (Transfer of Immovable Property) Rules, 1994 5. The auction sale shall be conducted under the supervision of the Commissioner or such officials, as may be, authorised by the Commissioner in this behalf.
