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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(35) in The M.P. Municipal Corporation Act, 1956

(35)"municipal drain" means a drain vested in the Corporation;[(35-a) "municipal law" means a law for the time being in force for the organisation and administration of municipalities;] [Substituted by M.P. Act No 13 of 1961.]