Section 429 in The M.P. Municipal Corporation Act, 1956
429. Hearing by Corporation of objections to proposed bye-laws.
- No bye-law shall be made by the Corporation, unless-(a)[ a notice of the intention of the Corporation to take such bye-law into consideration shall be given continuously for two days in such two daily newspapers which are in the approved list of Government for advertisement purpose having circulation in the area to which it relates and a copy thereof shall be affixed in a conspicuous place in the office of the Collector, in the office of the Municipal Corporation, and in the area to be affected by such bye-law and announcement of such bye-law shall also be made on loud speaker in such area, at least six weeks before the date on which l he Corporation finally considers such bye-law.] [Substituted by M.P. Act No. 7 of 1988.](b)a printed copy of such bye-law shall have been kept at the chief municipal office and made available for public inspection free of charge by any person desiring to pursue the same at any reasonable time for at least one month from the date of the notice given under clause (a);(c)printed copies of such bye-law shall have been delivered to any person requiring the same on payment of such fee for each copy as shall be fixed by the Commissioner;(d)all objections and suggestions which may be made in writing by any person with respect thereto within one month of the date of the notice given under clause (a) shall have been considered by the Corporation.
