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State of Madhya Pradesh - Section

Section 292 in The M.P. Municipal Corporation Act, 1956

292. Restriction on Corporation's power to undertake town planning scheme.

- Notwithstanding anything contained in Section 291, no town planning scheme shall be made by the Corporation for any area for which a scheme has been sanctioned under the provisions of Town Improvement Act.[Chapter XXIII-A] [Inserted by M.P. Act No 18 of 1997.] Colonization