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[Cites 0, Cited by 0] [Section 293(1)] [Section 293] [Entire Act]

State of Madhya Pradesh - Subsection

Section 293(1)(b) in The M.P. Municipal Corporation Act, 1956

(b)after the expiry of one year from the date of the said permission or such longer period as the Commissioner may allow or from the end of the prescribed period, as the case may be :