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[Cites 0, Cited by 0] [Section 132A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 132A(1) in The M.P. Municipalities Act, 1961

(1)Notwithstanding anything contained in this Act or any other Act for the lime being in force, the State Government may create an Infrastructure Development Fund with a view to assist the Municipalities in developing the infrastructure.