Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 329] [Entire Act]

State of Madhya Pradesh - Subsection

Section 329(7) in The M.P. Municipal Corporation Act, 1956

(7)Where the property referred to in sub-section (6) is within the limits of the Corporation, the warrant shall be addressed to an officer of the Corporation and where the property is outside the limits of the Corporation to the Collector of the district concerned :Provided that the officer to whom the warrant is addressed may endorse such warrant to a subordinate officer.