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[Cites 0, Cited by 1] [Section 427] [Entire Act]

State of Madhya Pradesh - Subsection

Section 427(2) in The M.P. Municipal Corporation Act, 1956

(2)[ Time and mode of collection of taxes, etc. - The regulation of the time and mode of collection of any tax which may be imposed under Section 132 or which is charged and levied under Section 135.] [Substituted by M.P. Act No. 50 of 1976.]