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[Cites 0, Cited by 0] [Section 427(1)] [Section 427] [Entire Act]

State of Madhya Pradesh - Subsection

Section 427(1)(f) in The M.P. Municipal Corporation Act, 1956

(f)the manner in which the accounts are to be kept by the Corporation, the conditions on which such accounts are to be open to inspection by inhabitants paying any tax under this Act, the manner in which such accounts are to be audited and published and the power of the auditors in respect of disallowance and surcharge;