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 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(47) in The M.P. Municipal Corporation Act, 1956

(47)[ "public place" means a space, not being private property, which is open to the use or enjoyment of the public, whether such space is vested in the Corporation or not] [Substituted by M.P, Act No. 13 of 1961.];