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[Cites 0, Cited by 0] [Section 71(1)] [Section 71] [Entire Act]

State of Madhya Pradesh - Subsection

Section 71(1)(a) in The M.P. Municipal Corporation Act, 1956

(a)to produce any record, correspondence, plan or other document which is in his possession or under his control as Commissioner, or which is recorded or filed in his office or in the office of any municipal officer or servant subordinate to him;