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State of Madhya Pradesh - Section

Section 339 in The M.P. Municipalities Act, 1961

339. Requisition of services in cases of emergencies.

- On occurrence of war, Hoods or any similar emergency, the Council shall immediately comply with any requisition made by the State Government for the services of any of the Municipal employees and shall meet such proportion of the expenses with respect to travelling and daily allowances as the State Government may determine.[Chapter XII-A] [Inserted by M.P. Act No. 18 of 1997.] Colonization