Section 422(1)(b) in The M.P. Municipal Corporation Act, 1956

[Cites 0, Cited by 0] [Section 422(1)] [Section 422] [Entire Act]

State of Madhya Pradesh - Subsection

Section 422(1)(b) in The M.P. Municipal Corporation Act, 1956

(b)the Corporation fails to elect a [Speaker] within one month from the date of the publication of the election of the Councillors in the gazette by the State Election Commission after every general election of the Councillors under sub-section (1) of Section 23 or on the expiry of the term of the [Speaker] [Substituted by M.P. Act No. 18 of 1997.] within one month thereof, or

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State of Madhya Pradesh - Subsection

Section 422(1)(b) in The M.P. Municipal Corporation Act, 1956