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[Cites 0, Cited by 3] [Entire Act]

State of Madhya Pradesh - Section

Section 151 in The M.P. Municipalities Act, 1961

151. Form of notice of transfer of titles.

(1)The notice to be given under Section 150 shall be in such form as may be prescribed by rules.
(2)On receipt of any such notice the Council may, if it thinks necessary require the production of the instrument of transfer, if any, or a copy thereof.[152 to 155. [Omitted by M.P. Act No. 50 of 1976.]x x x]