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 11] [Entire Act] State of Madhya Pradesh - Subsection Section 11(c) in The M.P. Janpad Panchayat (Management of Ferries) Rules, 1999 (c)The instalment of the rents payable on ferries leased for periods longer than two years shall be calculated in a manner similar to the above.
