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 339D] [Entire Act] State of Madhya Pradesh - Subsection Section 339D(iv) in The M.P. Municipalities Act, 1961 (iv)being an officer or an employee responsible to take action against the illegal diversion of land fails to take action; or
