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[Cites 0, Cited by 0] [Section 376] [Entire Act]

State of Madhya Pradesh - Subsection

Section 376(1) in The M.P. Municipal Corporation Act, 1956

(1)When any requisition order is made under this Act or any rule or bye-law made thereunder, by written notice issued by the Commissioner or by municipal officer duly empowered in this behalf, a reasonable period to be determined by the Commissioner shall be prescribed in such notice for carrying such requisition or order into effect.