Section 127(9) in The M.P. Municipalities Act, 1961
(9)[ x x x] [[Omitted by M.P. Act No. 29 of 2003. Prior the omission is was as under :'(9) The State Government may, be notification, in this Official Gazette, prescribe the maximum and minimum rate of any tax, specified in this Section, subject to which the Council shall determine the rate of such tax.']]
