Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madhya Pradesh Nagarpalik Vidhi (Sanshodhan) Adhiniyam, 2011 17 of 2011 [02 May 2011] 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. 23 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, 2011 17 of 2011 [02 May 2011] 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 Sixty-second 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, 2011. 2. Amendment To The Madhya Pradesh Act No. 23 Of 1956 :- I n Section 130 of the Madhya Pradesh Municipal Corporation Act, 1956 (No. 23 of 1956), after sub-section (4) the following new sub- section shall be inserted, namely:- "(5) Copies of the audit report of the auditor on annual accounts of the Corporation shall be furnished to the State Government or such other authority as may be specified by the State Government in this behalf.". 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 :- Throughout the Madhya Pradesh Municipalities Act, 1961 (No. 37 of 1961), for the words "Nagar Panchayat" wherever they occur, the words "Nagar Parishad" shall be substituted.