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[Cites 0, Cited by 6] [Entire Act]

State of Madhya Pradesh - Section

Section 160 in The M.P. Municipalities Act, 1961

160. [ Recovery by public auction or private contract. [Substituted by M.P. Act No. 17 of 1994.]

- Notwithstanding anything contained in this Act, the Municipality may, by public auction or private contract lease the recovery of any of the taxes and fee which may be imposed under this Act subject to the condition and limitation, if any prescribed by the State Government in this behalf.]