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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(1)(i) in The M.P. Municipal Corporation Act, 1956

(i)has any tax or dues, payable to the Corporation, standing against his name for a period exceeding one year; [or] [Inserted by M.P. Act No. 59 of 1976.]