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[Cites 0, Cited by 0] [Section 356] [Entire Act]

State of Madhya Pradesh - Subsection

Section 356(2) in The M.P. Municipalities Act, 1961

(2)All rules may be general for all Municipalities or for all Municipalities not expressly exempted from its operation, or may be special for the whole or any part of any one or more Municipalities, as the State Government may direct.