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 427(28)] [Section 427] [Entire Act]

State of Madhya Pradesh - Subsection

Section 427(28)(b) in The M.P. Municipal Corporation Act, 1956

(b)the period within which sanction for erection or re-erection of a building must be granted or refused;
(bb)[ the appointment of a person to supervise the work of erection or re-erection of building or of any specified class or classes of buildings and his qualifications;] [Inserted by M.P. Act No. 13 of 1961.]