Section 418A in The M.P. Municipal Corporation Act, 1956
418A. [ Power of State Government to issue directions for implementation of welfare measures. [Inserted by M.P. Act No. 39 of 1984.]
(1)If the State Government desire to implement certain welfare measures in respect of [housing, public utility]s, sanitation or health of the public it may issue directions to the Corporation for implementing the welfare measures specified in the directions.(2)On receipt of directions under sub-section (I), the Corporation shall comply with the said directions.]
