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 97] [Entire Act] State of Madhya Pradesh - Subsection Section 97(2) in The M.P. Griha Nirman Mandal Adhiniyam, 1972 (2)The Chairman shall prepare such report and the Board shall consider the report and forward the same to the State Government with its resolution thereon, if any.
