Section 163A in The M.P. Municipal Corporation Act, 1956
163A. [ Creation of Infrastructure Development Fund. [Inserted by M.P. Act No. 27 of 2000.]
(1)Notwithstanding anything contained in this Act or any other Act for the lime being in force, the State Government may create an Infrastructure Development Fund with a view to assist the Municipal Corporation in developing the infrastructure.(2)The sources of the infrastructure fund and the procedure and manner in which the amount from the fund shall be provided to Municipal Corporation shall be such as may be prescribed.]
