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[Cites 0, Cited by 5] [Section 55] [Entire Act]

State of Madhya Pradesh - Subsection

Section 55(1) in The M.P. Municipalities Act, 1961

(1)The Chief Municipal Officer shall, with the approval of the prescribed authority, within one month of every general election, call a meeting of the elected Councillors for the purpose of electing [x x x] [Omitted by M.P. Act No. 18 of 1997.] a Vice-President.