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[Cites 0, Cited by 0] [Section 127] [Entire Act]

State of Madhya Pradesh - Subsection

Section 127(7) in The M.P. Municipalities Act, 1961

(7)Subject to the provisions of Article 277 of the Constitution of India, any tax which immediately before the commencement of this Act was being lawfully levied by the Council, may, notwithstanding that such tax is not specified in sub-section (1) or (6), continue to be levied by the Council.