Section 413 in The M.P. Municipal Corporation Act, 1956
413. Construction of references.
- In every enactment or instrument in force when the provisions of this Act are applied to a city unless a different intention appears-(a)all references to the municipal area shall be construed in respect of the city as references to the area within the limits of the city;(b)[ all references to the Municipal Committee, Municipal Council, Municipal Board or the Municipality of the city shall be construed, in respect of the city, as reference to the Corporation for the city constituted under this Act;] [Substituted by M.P. Act No. 13 of 1961.](c)ail references to the President or Vice-President of the Municipality shall be construed in respect of the city as references to the Mayor or the Deputy Mayor, as the may be;(d)all reference to the member of [a Municipality] [Substituted by M.P. Act No 13 of 1961.] shall be construed as references to the Councillors referred to in section; and(e)all references to any chapter or section of the [Municipal Law] [Substituted by M.P Act No. 13 of 1961.] shall as far as possible be construed in respect of the city as references to this Act or to its corresponding chapter or section.Supplemental Provisions
