Legal Document View

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
[Cites 0, Cited by 0] [Section 249(1)] [Section 249] [Entire Act]

State of Madhya Pradesh - Subsection

Section 249(1)(f) in The M.P. Municipal Corporation Act, 1956

(f)carrying on any of the prescribed trades or operations connected therewith, or any trade or operation which in the opinion of the Commissioner is dangerous to life, health or properly, or likely to create a nuisance either from its nature or by reason of the manner in which, or the conditions under which, it is carried on.