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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(10) in The M.P. Municipal Corporation Act, 1956

(10)[ "City" means a larger urban area as the Governor may by public notification specify in accordance with the provisions laid down in sub-section (2) of Section 7 of this Act.] [Substituted by M.P, Act No. 16 of 1994.]