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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Madhya Pradesh - Subsection

Section 67(hh) in The M.P. Municipal Corporation Act, 1956

(hh)the grant of loans for building purposes or for purchase of conveyance to municipal officers and servants, on such terms and conditions as may be prescribed [by bye-laws] [Inserted by M.P. Act No. 13 of 1961] by the corporation;