Section 166(1) in The M.P. Municipalities Act, 1961
(1)The provisions of Sections 167 to 170 shall apply to such Municipalities [x x x] [Omitted by M.P. Act No 17 of 1994.] to which they have been specially applied by the State Government, by notification, and on such application the provisions of Section 165 shall not apply in respect of such Municipality.
