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 3] [Entire Act] State of Madhya Pradesh - Subsection Section 3(37) in The M.P. Municipalities Act, 1961 (37)[ "tax" includes any toll, rate, cess, fee or other impost leviable or levied under this Act.] [Substituted by M.P. Act No. 50 of 1976.]
