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State of Madhya Pradesh - Section

Section 380 in The M.P. Municipal Corporation Act, 1956

380. Right of owner or occupier to redeem charge for improvement expenses.

- At any time before the expiry of the period for the payment of any improvement expenses, the owner or occupier of the premises on which they are charged may redeem such charge by paying to the Commissioner such part of the said expenses as are still payable.