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 177] [Entire Act] State of Madhya Pradesh - Subsection Section 177(3) in The M.P. Municipal Accounts Rules, 1971 (3)When the Council charges for water according to the quantity registered by a meter the number of gallons supplied shall be entered in column 4 of the demand and collection register.
