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 1 in Copies of records Etc. Rules 1. Application for copies of the records, maps, plans, registers or any part thereof of the Municipality shall be made to the Chief Municipal Officer, giving full details of the papers of which a copy is required.
