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 307] [Entire Act] State of Madhya Pradesh - Subsection Section 307(3) in The M.P. Municipalities Act, 1961 (3)The Council or the Appeal Committee may, for sufficient reasons to be recorded in writing, admit any appeal after the expiry of the period specified in sub-section (1).
