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 308A] [Entire Act] State of Madhya Pradesh - Subsection Section 308A(g) in The M.P. Municipal Corporation Act, 1956 (g)such construction does not come within thirty metres or such further distance from the river bank as may be specified in the master plan of the concerned town;
