Section 416(1) in The M.P. Municipal Corporation Act, 1956
(1)If at any time it appears to the Government that a dispute has arisen or is likely to arise between the Government and the Corporation as to the interpretation of any of the provisions of this Act or of any of the rules [or bye-laws] [Inserted by M.P. Act No. 13 of 1961.] made thereunder, which is of such a nature and of such public importance that it is expedient to obtain the decision of the High Court upon it, the Government may refer the question to the High Court for consideration and the High Court may, after such hearing as it thinks fit, give its decision on the same.
