Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(2) in The M.P. Municipal Corporation Act, 1956

(2)This withdrawal shall not revive any office, authority or thing abolished by the [Municipal Law] [Substituted by M.P. Act No. 13 of 1961.], or affect the validity of anything done or suffered, or any right, title, obligation or liability accrued, before the application of this Act.