Section 127(10) in The M.P. Municipalities Act, 1961
(10)Notwithstanding anything contained in this Chapter, the Council may impose upon properties specified in clause (a) of Section 136, all or any of the taxes specified in clause (b), (c) and (d) of sub-section (1) and clause (b) of sub-section (6) at a rate, in excess of the rate at which such tax is imposed, on other properties under the respective clauses, as the State Government may, by notification, specify.
