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State of Madhya Pradesh - Section

Section 360 in The M.P. Municipalities Act, 1961

360. Copies of roles and bye-laws, etc., to be kept for inspection and sale.

- Copies in English and Hindi in Devnagari script of all rules and bye-laws made for the Municipality under the Act shall be kept in the office of the Council and shall be open, during office hours without charge to the inspection of any inhabitant of the Municipality and they shall also be made available for sale on payment.