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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(5) in Publication of Byelaws Rules

(5)Any objections or suggestions with regard to the said byelaws received from any inhabitants within the specified period shall be considered by the Council and it shall forward them, with or without such modifications as may be deemed necessary for confirmation to the State Government :Provided that if the byelaws are so modified as to affect their substance they shall be republished in the manner laid down in these rules before forwarding them to the State Government for confirmation.