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 52] [Entire Act] State of Madhya Pradesh - Subsection Section 52(5) in The M.P. Griha Nirman Mandal Adhiniyam, 1972 (5)The Collector shall, after holding an enquiry and after hearing the person concerned, assess the amount of the betterment charges payable by the person.
