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State of Madhya Pradesh - Act

THE MADHYA PRADESH NAGARPALIK VIDHI (CHATURTH SANSHODHAN) ADHINIYAM, 2022

MADHYA PRADESH
India

THE MADHYA PRADESH NAGARPALIK VIDHI (CHATURTH SANSHODHAN) ADHINIYAM, 2022

Act 6 of 2023

  • Published on 27 January 2023
  • Not commenced
  • [This is the version of this document from 27 January 2023.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act further to amend the Madhya Pradesh Municipal Corporation Act , 1956 and the Madhya Pradesh Municipalities Act , 1961 .Be it enacted by the Madhya Pradesh Legislature in the seventy - third year of the Republic of India as follows -

1. Short Title.

This Act may be called the Madhya Pradesh Nagarpalik Vidhi ( Chaturth Sanshodhan ) Adhiniyam , 2022.PART-I AMENDMENT TO THE MADHYA PRADESH MUNICIPAL CORPORATION ACT, 1956 (NO.23 Of 1956)

2. Amendment to the Madhya Pradesh Act No. 23 of 1956.

In the Madhya Pradesh Municipal Corporation Act, 1956 (No. 23 of 1956), for Section 358, the following Section shall be substituted, namely :

358. Letting loose or tethering cattle or other animals at public street or place.

Whosoever wilfully or negligently lets loose or tethers cattle or other animal at any public street or place, so as to cause injury to any person, or damage property, or obstruct or endanger the public traffic, or cause public nuisance, shall be punishable with such fine as may be prescribed by the State Government, not exceeding one thousand rupees.PART - II AMENDMENT TO THE MADHYA PRADESH MUNICIPALITIES ACT, 1961 (NO. 37 Of 1961)

3. Amendment to the Madhya Pradesh Act No. 37 of 1961 .

In the Madhya Pradesh Municipalities Act, 1961 (No.37 of 1961), for Section 254, the following to Section shall be substituted , namely :-

254. Letting loose or tethering cattle or other animals at public street or place.

Whosoever wilfully or negligently lets loose or tethers cattle or other animal at any public street or place, so as to cause injury to any person, or damage property, or obstruct or endanger the public traffic, or cause public nuisance, shall be punishable with such fine as may be prescribed by the State Government, not exceeding one thousand rupees.

4. Repeal and saving.

(1)The Madhya Pradesh Nagarpalik Vidhi (Sanshodhan) Adhyadesh, 2022 (No. 6 of 2022) is hereby repealed.
(2)Notwithstanding the repeal of the said Ordinance, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under the corresponding provisions of this Act.