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[Cites 0, Cited by 1] [Section 403(2)] [Section 403] [Entire Act]

State of Madhya Pradesh - Subsection

Section 403(2)(c) in The M.P. Municipal Corporation Act, 1956

(c)any order of the Commissioner that may be made applicable by [x x x] [Omitted by M.P. Act No. 13 of 1961.] bye-laws under Section 427, may appeal to the Corporation within 30 days from the date of such order.