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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(1) in Rules Regarding Returns of Establishments

(1)After the close of the financial year the Chief Municipal Officer shall prepare annual report on the activities of the Municipal Council during that year. The report shall be submitted by the Chief Municipal Officer to the Council not later than 30th May for consideration and by the Municipal Council to the Collector not later than 15th July.