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[Cites 0, Cited by 0] [Section 427(43)] [Section 427] [Entire Act]

State of Madhya Pradesh - Subsection

Section 427(43)(iii) in The M.P. Municipal Corporation Act, 1956

(iii)the whole or any part of any street leading from the limits of the Corporation to the limits of any municipality, cantonment or Panchayat, if the distance between the limits of the Corporation and the boundaries of these authorities does not exceed fifty miles, and the Corporation and the authorities concerned each consent to the extension of such bye-laws;]