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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Madhya Pradesh - Subsection

Section 33(2) in The M.P. Municipal Corporation Act, 1956

(2)If the Speaker is absent from the meeting of the Corporation, one of the Councillors, in order of the names as exist in the Panel referred to in sub-section (2) of Section [23], shall preside.