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 2] [Section 35] [Entire Act] State of Madhya Pradesh - Subsection Section 35(i) in The M.P. Municipalities Act, 1961 (i)having any share or interest in any lease, sale or purchase of any immovable property or in any agreement for the same :
