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 8(1)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(1)(ii) in M.P. Nagar Vikas Nidhi Niyam, 2001

(ii)If any urban body resolves or consents to decrease its regular grant and to include it as a share for infrastructure development then available amount shall be transferred into the infrastructure account;