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 352] [Entire Act] State of Madhya Pradesh - Subsection Section 352(4) in The M.P. Municipal Corporation Act, 1956 (4)No person shall be liable to pay damages in respect of anything in good faith done or intended to be done under sub-section (4),
