Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madhya Pradesh Nagarpalik Vidhi (Sanshodhan) Adhiniyam, 2009 5 of 2010 [22 January 2010] CONTENTS PART 1 :- AMENDMENT TO THE MADHYA PRADESH MUNICIPAL CORPORATION ACT, 1956 (No. 23 of 1956) 1. Short Title 2. Amendment To The Madhya Pradesh Act No. 8 Of 1956 PART 2 :- A M E N D M E N T TO THE MADHYA PRADESH MUNICIPALITIES ACT, 1961 (No. 37 of 1961) 3. Amendment To The Madhya Pradesh Act No. 37 Of 1961 Madhya Pradesh Nagarpalik Vidhi (Sanshodhan) Adhiniyam, 2009 5 of 2010 [22 January 2010] An Act further to amend the Madhya Pradesh Municipal Corporation Act, 1956 and the Madhya Pradesh Municipalities Act, 1961. Be it enacted by the Madhya Pradesh Legislature in the Sixtieth year of the Republic of India as follows :- PART 1 AMENDMENT TO THE MADHYA PRADESH MUNICIPAL CORPORATION ACT, 1956 (No. 23 of 1956) 1. Short Title :- This Act may be called the Madhya Pradesh Nagarpalik Vidhi (Sanshodhan) Adhiniyam, 2009. 2. Amendment To The Madhya Pradesh Act No. 8 Of 1956 :- In the Madhya Pradesh Municipal Corporation Act, 1956 (No. 23 of 1956), in Section 17, in sub-section (I), in clause (n). for full stop, the semicolon shall be substituted and thereafter the following new clause shall be inserted, namely :- "(o) has any dues, payable to the Madhya Pradesh State Electricity Board or its successor companies, standing against his name for a period exceeding six months.". PART 2 AMENDMENT TO THE MADHYA PRADESH MUNICIPALITIES ACT, 1961 (No. 37 of 1961) 3. Amendment To The Madhya Pradesh Act No. 37 Of 1961 :- In the Madhya Pradesh Municipalities Act, 1961 (No. 37 of 1961), i n Section 35, in clause (r). for full stop, the semicolon shall be substituted and thereafter the following new clause shall be inserted, namely :- "(s) has any dues, payable to the Madhya Pradesh State Electricity Board or its successor companies, standing against his name for a period exceeding six months.".