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] [Entire Act] State of Madhya Pradesh - Section Section 60 in The M.P. Municipal Accounts Rules, 1971 60. At the end of each quarter the Revenue Officer or the Chief Municipal Officer shall examine the register of rent anti shall take necessary action for the recovery of the outstandings.
