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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Madhya Pradesh - Subsection

Section 71(2) in The M.P. Municipal Corporation Act, 1956

(2)Except as provided in sub-section (3) every such requisition shall he complied with by the Commissioner without unreasonable delay and it shall he incumbent on every municipal officer and servant to obey any order made by the Commissioner in pursuance of any such requisition.