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State of Madhya Pradesh - Section

Section 301 in The M.P. Municipalities Act, 1961

301. Summary powers regarding certain offences.

- The State Government may appoint an officer of the Council to be a Magistrate under the Code of Criminal Procedure, 1898 (V of 1898) to try offences with regard to matter relating to Sections 211, 212, 236, 239, 240 and 241 sub-section (1) of Sections 242, 246, 250 and 269 and may empower to try them summarily.
(21)Miscellaneous