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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Madhya Pradesh - Subsection

Section 53(3) in The M.P. Municipal Corporation Act, 1956

(3)The Minute Books prescribed by this section shall be open at the Municipal Office at all reasonable times to the inspection of any Councillor without payment and to the inspection of any other person on payment of fees prescribed by bye-laws in this behalf.']]