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 60(2)] [Section 60] [Entire Act]

State of Madhya Pradesh - Subsection

Section 60(2)(iv) in The M.P. Municipal Corporation Act, 1956

(iv)recovery from pay of the whole or part of any pecuniary loss caused to the Corporation by negligence or by breach of orders;