Legal Document View

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
[Cites 0, Cited by 0] [Section 48A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 48A(4) in The M.P. Municipal Corporation Act, 1956

(4)The corporation shall be competent to determine the territorial area of the Ward Committees :Provided that the Wards included in the territorial area of a Ward Committee shall be contiguous.