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[Cites 0, Cited by 0] [Section 87(1)] [Section 87] [Entire Act]

State of Madhya Pradesh - Subsection

Section 87(1)(g) in The M.P. Municipal Corporation Act, 1956

(g)all fines imposed by a Court under this Act or any rules or bye-laws made thereunder or under any other Act, the administration of which is entrusted to the Municipal Corporation;