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[Cites 0, Cited by 1] [Section 403] [Entire Act]

State of Madhya Pradesh - Subsection

Section 403(6) in The M.P. Municipal Corporation Act, 1956

(6)The Appeal Committee may remand any case for further enquiry or decision or may pass any other order as may be deemed just and proper; and no appeal or revision shall lie against this decision of the Committee.