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 4] [Entire Act] State of Madhya Pradesh - Subsection Section 4(c) in The M.P. Municipality (Determination of Annual Letting Value of Building/Lands) Rules, 1997 (c)On the basis of location-(i)Building/land situated at main road;(ii)Building/land situated at main market.]
