STATE OF MADHYA PRADESH Vs. MUNICIPAL COUNCIL HARDA

JUDGEMENT

(1.) THE order in this criminal revision shall also govern the disposal of Criminal Revisions Nos. 171 to 180 of 1968.

(2.) THESE are all references by the Sessions Judge, Hoshangabad, under section 438 of the Code of Criminal Procedure arising out of proceedings before the Magistrate, First Class, Harda, under section 77 (1) of the Madhya Pradesh Municipalities Act, 1922 (hereinafter called 'the old Act') read with section 2 (2) (iii) of the Madhya Pradesh Municipalities Act, 1961 (hereinafter called 'the new Act').

(3.) SECTION 2(2) of the new Act contains a saving clause. SECTION 2(2)(1) and section 2 (2) (iii) with which we are concerned are in the following terms: