Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madhya Pradesh Nagarpalik Vidhi (Sanshodhan) Adhiniyam, 2013 33 of 2013 [13 September 2013] CONTENTS 1. Short title 2. Amendment to the Madhya Pradesh Act No. 23 of 1956 3. Amendment to the Madhya Pradesh Act No. 37 of 1961 Madhya Pradesh Nagarpalik Vidhi (Sanshodhan) Adhiniyam, 2013 33 of 2013 [13 September 2013] 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-fourth Year of the Republic of India as follows:-- * Published in M.P. Rajpatra (Asadharan) dated 13-9-2013 Page 856(1). 1. Short title :- This Act may be called the Madhya Pradesh Nagarpalik Vidhi (Sanshodhan) Adhiniyam, 2013. 2. Amendment to the Madhya Pradesh Act No. 23 of 1956 :- In Section 292-E of the Madhya Pradesh Municipal Corporation Act, 1956 (No. 23 of 1956), sub-sections (1), (2), (3) and (4) shall be renumbered as sub-sections (2), (3), (4) and (5) respectively and before sub-section (2) as so renumbered the following new sub- section shall be inserted, namely:-- "(1) The Registrars and Sub-Registrars appointed under section 6 of the Registration Act, 1908 (No. 16 of 1908) shall, at the end of every month, communicate details of all transfers or agreements to transfer of plots or houses in the municipal area, to the Commissioner in such manner as may be prescribed.". 3. Amendment to the Madhya Pradesh Act No. 37 of 1961 :- I n Section 339-E of the Madhya Pradesh Municipalities Act, 1961 (No. 37 of 1961), sub-sections (1), (2), (3) and (4) shall be renumbered as sub-sections (2), (3), (4) and (5) respectively and before sub-section (2) as so renumbered, the following new sub- section shall be inserted, namely:-- "(1) The Registrar and Sub-Registrar appointed under section 6 of the Registration Act, 1908 (No. 16 of 1908) shall, at the end of every month, communicate details of all transfers or agreements to transfer of plots or houses in the municipal area, to the Competent Authority, in such manner as may be prescribed.".