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 1] [Section 309] [Entire Act] State of Madhya Pradesh - Subsection Section 309(7) in The M.P. Municipal Corporation Act, 1956 (7)Any person aggrieved by the decision of the Commissioner under sub-section (4), (5) or (6) may within a period of one month, appeal to the District Court.
