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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(3) in Publication of Byelaws Rules

(3)Proclamation shall also be made by beat of drum throughout the Municipality notifying the intention of the Council and calling the attention of the inhabitants to the notice and the draft of byelaws and to the date by which objections and suggestions in respect of the byelaws must be submitted, in writing, to the Council.