Section 433(1) in The M.P. Municipal Corporation Act, 1956
(1)[The State Government] [Substituted by M.P. Act No. 13 of 1961.] may [x x x] [Omitted by M.P. Act No. 16 of 1994.] make rules for the purpose of carrying into effect the provision of this Act. [x x x] [Omitted by M.P. Act No. 13 of 1961.].
