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[Cites 0, Cited by 0] [Section 164(3)] [Section 164] [Entire Act]

State of Madhya Pradesh - Subsection

Section 164(3)(b) in The M.P. Municipalities Act, 1961

(b)show-cause to the satisfaction of the Chief Municipal Officer or of such officer as the Council may appoint in this behalf, why he should not pay the same; or