Section 357(3) in The M.P. Municipalities Act, 1961
(3)Unless specially excepted in this Act from the operation of this sub-section no bye-law shall take effect until it has been confirmed by the State Government.[(3-a) The State Government may cancel its confirmation of any such bye-laws and thereupon such bye-laws shall cease to have effect.] [Inserted by M.P. Act No. 8 of 1967.]
