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[Cites 0, Cited by 0] [Section 187C] [Entire Act]

State of Madhya Pradesh - Subsection

Section 187C(3) in The M.P. Municipalities Act, 1961

(3)Upon the issue of the order under sub-section (1), permission shall be deemed to have been granted under this Act and the Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam. 1973 and the rules and bye-laws made thereunder.