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 89] [Entire Act] State of Madhya Pradesh - Subsection Section 89(a) in The M.P. Griha Nirman Mandal Adhiniyam, 1972 (a)by giving or tendering to any person whose name has been entered in the assessment list as the owners, or one of the owners of the property concerned, or to the occupier thereof; or
