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[Cites 0, Cited by 0] [Section 427(3)] [Section 427] [Entire Act]

State of Madhya Pradesh - Subsection

Section 427(3)(d) in The M.P. Municipal Corporation Act, 1956

(d)the fees for notices of demand of any tax and the execution of warrants of distress and the rates to be charged for maintenance of any livestock distrained; and the persons authorised to receive payment of any sums so payable;