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 339D] [Entire Act] State of Madhya Pradesh - Subsection Section 339D(v) in The M.P. Municipalities Act, 1961 (v)illegally influences the officers aforesaid in granting such sanction or in omitting to make a report of such illegal diversion of land,
