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 60] [Entire Act] State of Madhya Pradesh - Subsection Section 60(3) in The M.P. Nagar Tatha Gram Nivesh Adhiniyam, 1973 (3)On receipt of the report under sub-section (2) the Town and Country Development Authority shall pass such orders thereon as it may consider fit.
