Section 35(n) in The M.P. Municipalities Act, 1961
(n)[ has not paid the amount of charge imposed upon him under Section 11 of the Madhya Pradesh Sthaniya Nidhi Sampariksha Adhiniyam, 1973 (No. 43 of 1973) within the time specified in Section 15 of the said Adhiniyam :] [Inserted by M.P. Act No. 59 of 1976.]
