Section 378 in The M.P. Municipal Corporation Act, 1956
378. Power to declare certain expenses to be improvement expenses.
- If [any cost or expenses] [Substituted by M.P. Act No. 13 of 1961.] recoverable under this Act have been incurred by the Commissioner under any provision of this Act or any rule or bye-law made thereunder in respect of, or for the benefit of, any land or building, the Commissioner may with the approval of the Corporation declare [such costs or expenses] [Substituted by M.P. Act No. 13 of 1961.] to be improvement expenses.
