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[Cites 0, Cited by 0] [Section 249] [Entire Act]

State of Madhya Pradesh - Subsection

Section 249(2) in The M.P. Municipalities Act, 1961

(2)The Council may provide suitable places for the exercise by washermen of their calling, and may require payment of such fees for the use of any such place as shall from time to time determined by it.