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 342] [Entire Act] State of Madhya Pradesh - Subsection Section 342(5) in The M.P. Municipal Corporation Act, 1956 (5)The Commissioner or any other officer of the Corporation authorised in this behalf may seize any such article or instrument making noise and shall produce it before the magistrate.
