Do check our products such as, LIBIL: litigation check tool to mitigate legal risk, Patrol: case management tool to monitor and collaborate on cases, and legal research tool to access largest legal database.

MADHYA PRADESH MUNICIPALITIES (AMENDMENT) ACT, 1967

MADHYA PRADESH MUNICIPALITIES (AMENDMENT) ACT, 1967

THE MADHYA PRADESH MUNICIPALITIES (AMENDMENT) ACT, 1967

[Act No. 08 of 1967]

[29th April, 1967]

PREAMBLE

An Act further to amend the Madhya Pradesh Municipalities Act, 1961.

Be it enacted by the Madhya Pradesh Legislature in the Eighteenth Year of the Republic of India as follows:-

 

Section 1 - Short title

This Act may be called the Madhya Pradesh Municipalities (Amendment) Act, 1967.

 

Section 2 - Amendment of section 357

After sub-section (3) of section 357 of the Madhya Pradesh Municipalities Act, 1961 (37 of 1961), the following sub-section shall be inserted, namely:-

"(3-a) The State Government may cancel its confirmation of any such byelaws and thereupon such byelaws shall cease to have effect."

3.     The Madhya Pradesh Municipalities (Amendment) Repeal Ordinance, 1967 (No. 1 of 1967) is hereby repealed.