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[Cites 0, Cited by 0] [Section 432] [Entire Act]

State of Madhya Pradesh - Subsection

Section 432(1) in The M.P. Municipal Corporation Act, 1956

(1)If it shall at any time appear to the Government that any bye-law should be modified or repealed either wholly or in part, it shall cause its reasons for such opinion to be communicated to the Corporation and prescribe a reasonable period within which the Corporation may make any representation with regard thereto which it shall think fit.