Section 187C(2) in The M.P. Municipalities Act, 1961
(2)The application under sub-section (1) shall be made within 90 days from the date of the commencement of [the Madhya Pradesh Nagarpalika Vidhi (Sanshodhan) Adhiniyam, 2005] and the Chief Municipal Officer shall, after making such enquiry as he deems fit decide all applications received under sub-section (1) within six months from the date of receipt. If the Chief Municipal Officer fails to decide the applications received under sub-section (1) within the aforesaid period he will be deemed to be guilty of deriliction of duty and liable for disciplinary action.
