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 150] [Entire Act] State of Madhya Pradesh - Subsection Section 150(4) in The M.P. Municipalities Act, 1961 (4)Nothing in this section shall be deemed to affect the liability of the heir or devise for the said taxes or to affect the prior claim of the Council for the recovery of the taxes due thereupon.
