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[Cites 0, Cited by 15] [Entire Act]

State of Madhya Pradesh - Section

Section 4 in The M.P. Municipal Corporation Act, 1956

4. Provisional Appointment of Commissioner.

- The Government may. by notification, appoint a person to exercise, perform or discharge the powers, duties and functions, which are conferred or imposed by or under this Act on the Commissioner until that officer is appointed under Section 54.