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 62] [Entire Act] State of Madhya Pradesh - Subsection Section 62(2) in The M.P. Municipalities Act, 1961 (2)The minutes of the Council shall be published in the manner prescribed and shall at all the reasonable times and without charge be open to the inspection by any habitant of the Municipality.
