Section 81A in The M.P. Municipal Corporation Act, 1956
81A. [ Management of Nazul lands. [Inserted by M.P. Act No. 13 of 1961.]
(1)The nazul lands transferred to the Corporation by the Government shall be managed in accordance with the bye-laws made by the Corporation with the previous approval of the Government.(2)The Corporation may, with the previous approval of the Government from time to time, add to, vary or rescind the bye-laws made under sub-section (1)].
