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 17] [Entire Act] State of Madhya Pradesh - Subsection Section 17(2) in The M.P. Vinirdishta Bhrashta Acharan Nivaran (Registration and Development of Colonies) Rules, 1982 (2)The Collector may in addition appoint any agent, servant or watchman for due management, protection and preservation of the property.
