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[Cites 0, Cited by 0] [Section 427(43)] [Section 427] [Entire Act]

State of Madhya Pradesh - Subsection

Section 427(43)(b) in The M.P. Municipal Corporation Act, 1956

(b)the rates which may be demanded for the hire of any carriage, cart, motor vehicle or other conveyance or animals hired to carry loads on persons, and restriction on the loads or persons which may be carried by any animals or carriage, cart or other conveyance plying for hire, within the limits of the Corporation :