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[Cites 0, Cited by 0] [Section 418A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 418A(1) in The M.P. Municipal Corporation Act, 1956

(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.