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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(2) in M.P. Municipalities (Procedure for Conduct of Business) Rules, 2005

(2)Councillor seeking to address the question will submit the question in three copies duly signed or having thumb impression at least ten days before of a meeting to the secretary, who will forward it to the Chief Executive Officer for further action.