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 308A] [Entire Act] State of Madhya Pradesh - Subsection Section 308A(c) in The M.P. Municipal Corporation Act, 1956 (c)such construction does not come within the area notified by the State Government as a hill station or a place of tourist importance or sensitive from the point of ecology;
