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 20] [Entire Act] State of Madhya Pradesh - Subsection Section 20(i) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000 (i)under Section 32, the duty to collect Government and municipal taxes from the apartment owners for remittance to Government or local authority;
