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 0] [Entire Act]

State of Madhya Pradesh - Section

Section 103 in The M.P. Municipalities Act, 1961

103. Transfer of Municipal property to Central Government.

- The Council may, with the sanction of State Government, transfer to the Central Government any property vested under Section 100 or 102, but not so as to affect any trust or public right subject to which the property is held.