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State of Madhya Pradesh - Section

Section 6 in The M.P. Lok Abhikaranon Ke Madhyam Se Bis Sutriya Karyakram Ka Karyanvayan Adhiniyam, 1980

6. Power to amend [the Second Schedule] [Substituted by M.P. Act No. 16 of 1982 (w.e.f. 26-11-1982).].

- The State Government may, by notification, amend the [Second Schedule] [Substituted by M.P. Act No, 16 of 1982 (w.e.f. 26-11-1982).] and thereupon the said [Second Schedule] [Substituted by M.P. Act No. 16 of 1982 (w.e.f. 26-11-1982).] shall stand amended accordingly.