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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Madhya Pradesh - Subsection

Section 78(3) in The M.P. Municipal Corporation Act, 1956

(3)The Commissioner may, on behalf of the Corporation acquire by agreement any easement affecting any immovable property vested in the Corporation and the provisions of sub-sections (1) and (2) shall apply to such acquisition.