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 422] [Entire Act] State of Madhya Pradesh - Subsection Section 422(2) in The M.P. Municipal Corporation Act, 1956 (2)An order passed under sub-section (1) shall take effect from the date of its publication in the official gazette.] [Substituted by M.P. Act No 39 of 1984.]
