Section 6 in The M.P. Municipal Corporation Act, 1956
6. Municipal authorities charged with the execution of this Act.
- The Municipal authorities charged with carrying out the provisions of this Act shall be-(a)the Corporation;(b)[the Mayor-in-Council] [Substituted by M.P. Act No. 20 of 1998.];(c)[ the Mayor; [Substituted by M.P. Act No. 11 of 1999.](d)the Commissioner.]
