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[Cites 0, Cited by 0] [Section 400(1)] [Section 400] [Entire Act]

State of Madhya Pradesh - Subsection

Section 400(1)(b) in The M.P. Municipal Corporation Act, 1956

(b)compound any offence under this Act or under any rule or bye-law made thereunder and charge such fees for compounding of offence as may be prescribed [by bye-laws] [Inserted by M.P. Act No. 13 of 1961.] by the Corporation;