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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(1)(e) in The M.P. Municipal Corporation Act, 1956

(e)[ is less than twenty live years of age, in case of a Mayor and is less than twenty one years of age, in case of a Councillor] [Substituted by M.P. Act No. 18 of 1997.];