Section 132(9) in The M.P. Municipal Corporation Act, 1956
(9)[x x x] [[Sub-section (9) omitted by M.P. Act No. 29 of 2003, Prior to omission sub-section (9) reads as under -'(9) The State Government may, by notification, in the Official Gazette, prescribe the maximum and minimum rate of any tax specified in this section, subject to which the Corporation shall determine the rate of such tax.']]
