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 175] [Entire Act] State of Madhya Pradesh - Subsection Section 175(3) in The M.P. Municipal Corporation Act, 1956 (3)For every warrant issued under this section, fee shall be charged at the rates specified in the bye-laws and the said fee shall be included in the costs of recovery.
