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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(1)(j) in The M.P. Municipal Corporation Act, 1956

(j)[ has not paid the amount of charge imposed upon him under Section 11 of the Madhya Pradesh Sthaniya Nidhi Sarnpariksha Adhiniyam, 1973 (No. 43 of 1973) within the time specified in Section 15 of the said Adhiniyam; or] [Inserted by M.P. Act No. 59 of 1976.]