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 253] [Entire Act] State of Madhya Pradesh - Subsection Section 253(2) in The M.P. Municipal Corporation Act, 1956 (2)No person shall establish a new private market for the sale of animals intended for human food, or for the purpose of exposing them for sale, except with the sanction of the Corporation.
