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] [Entire Act] State of Madhya Pradesh - Section Section 179 in The M.P. Municipal Accounts Rules, 1971 179. The procedure laid down in Rule 177 above shall be followed in case of rent of meters and in column 4 of the demand and collection register the number and size of meters shall be entered.
