Section 306(a) in The M.P. Municipalities Act, 1961
(a)Sections 183 (5), 184, 185, 186, [x x x] [Omitted by M.P. Act No. 18 of 1997.], 190, 203, 205, 206, 207, 209, 210, 211, 212, 218, 229, 268 and 283 shall be exercised and discharged by the President; and
