Section 430 in The M.P. Municipal Corporation Act, 1956
430. Bye-laws to be subject to sanction of Government.
(1)No bye-law made by the Corporation under this Act shall have any validity until it is confirmed by the Government.(2)Before sanctioning any such bye-law the Government may modify it.(3)The Government may cancel its confirmation of any such bye-law and thereupon the bye-laws shall cease to have effect.
