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[Cites 0, Cited by 0] [Section 355(2)] [Section 355] [Entire Act]

State of Madhya Pradesh - Subsection

Section 355(2)(xxvi) in The M.P. Municipalities Act, 1961

(xxvi)rules regulating the procedure to be followed and the maximum amount which may be accepted by way of compensation by the persons empowered to accept compensation for offences;