Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 258] [Entire Act]

State of Madhya Pradesh - Subsection

Section 258(4) in The M.P. Municipal Corporation Act, 1956

(4)Any person bound to act in accordance with sub-section (1) of this section shall, if he fails to act, be punished with fine which may extend to [one hundred rupees] [Substituted by M.P. Act No. 29 of 2003, for the words 'ten rupees'.].