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 19(2)] [Section 19] [Entire Act] State of Madhya Pradesh - Subsection Section 19(2)(xi) in M.P. Maintenance and Welfare of Parents and Senior Citizen Rules, 2009 (xi)perform such other function as the State Government may by order assign to the District Magistrate in this behalf from time to time.