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 150] [Entire Act] State of Madhya Pradesh - Subsection Section 150(1) in The M.P. Municipal Corporation Act, 1956 (1)Every valuation made by the Commissioner under Section 143 shall subject to the provisions of Sections 148 and 149, be final.
