Section 42(1) in The M.P. Nagar Tatha Gram Nivesh Adhiniyam, 1973
(1)Every person becoming a member under [clauses (d), (1) and (g)] [Substituted by M.P. Act No. 4 of 1983 (w.e.f. 19-11-1982).] of Section 40 may at any time resign his office by writing under his hand addressed to the Chairman, and upon receipt of resignation by the Chairman, the office of the member shall become vacant.
