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] [Section 179] [Entire Act]

State of Madhya Pradesh - Subsection

Section 179(7) in The M.P. Municipal Corporation Act, 1956

(7)The sale proceeds or such part thereof as may be sufficient shall be applied, first in discharge of any sum due to the Government in respect of such property and secondly, in discharge of the sum due to the Corporation and all such incidental costs as aforesaid.