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[Cites 0, Cited by 0] [Section 427(1)] [Section 427] [Entire Act]

State of Madhya Pradesh - Subsection

Section 427(1)(b) in The M.P. Municipal Corporation Act, 1956

(b)the conditions on which property may be acquired by the Corporation or on which property vested in the Corporation may be transferred by sale, mortgage, lease, exchange or otherwise;