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[Cites 0, Cited by 0] [Section 182] [Entire Act]

State of Madhya Pradesh - Subsection

Section 182(2) in The M.P. Municipalities Act, 1961

(2)Before passing orders under sub-section (1), the Council may pass a provisional order-directing that for a period, not exceeding one month as may, be specified therein, the intended work shall not be proceeded with, or demand, further particulars.