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[Cites 0, Cited by 0] [Section 429] [Entire Act]

State of Madhya Pradesh - Subsection

Section 429(b) in The M.P. Municipal Corporation Act, 1956

(b)a printed copy of such bye-law shall have been kept at the chief municipal office and made available for public inspection free of charge by any person desiring to pursue the same at any reasonable time for at least one month from the date of the notice given under clause (a);