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State of Madhya Pradesh - Section

Section 425 in The M.P. Municipal Corporation Act, 1956

425. Enforcement of orders.

- In all matters connected with this Act. if the Corporation makes default in carrying out any order made by the Government or by any authority other than the Corporation in exercise of any of the powers conferred by this Act or any rule made thereunder, the Government shall have all the powers necessary for the enforcement of such order at the cost of the Corporation.