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[Cites 0, Cited by 0] [Section 69(3)] [Section 69] [Entire Act]

State of Madhya Pradesh - Subsection

Section 69(3)(c) in The M.P. Municipal Corporation Act, 1956

(c)on the occurrence of any accident or unforeseen event or on the threatened occurrence of any disaster, involving or likely to involve extensive damage to any property of Corporation or danger to human or animal life, lake such immediate action as the emergency shall appear to him to justify and require reporting forthwith to the [Mayor-in-Council] [Substituted by M.P. Act No. 20 of 1998.] or the Corporation, when he has done so, the action he has taken and his reasons for taking the same and the cost if any incurred or likelt to be incurred in consequence of such action and not covered by a current budget grant.