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[Cites 0, Cited by 0] [Section 79A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 79A(3) in The M.P. Municipal Corporation Act, 1956

(3)If any such suit is instituted after the expiration of one year from the dale on which the notice of such order has been given, such suit shall be dismissed although limitation has been set up as a defence.