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 46 in The M.P. Rajmarg Adhiniyam, 2004 46. Remedy to person aggrieved. - Any person aggrieved by the order fixing the betterment charges may, approach a Court of competent jurisdiction.
