Legal Document View

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
[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(3)(a) in The M.P. Local Authorities (Electoral Offences) Act, 1964

(a)in the case of a Municipal Corporation, the Commissioner as defined in sub-section (11) of Section 5 of the Madhya Pradesh Municipal Corporation Act, 1956 (No. 23 of 1956);