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 257(4)] [Section 257] [Entire Act] State of Madhya Pradesh - Subsection Section 257(4)(b) in The M.P. Municipal Corporation Act, 1956 (b)Any police officer may arrest without warrant any person bringing into the city any flesh in contravention of sub-clause (a).