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[Cites 0, Cited by 1] [Section 41(1)] [Section 41] [Entire Act]

State of Madhya Pradesh - Subsection

Section 41(1)(b) in The M.P. Municipalities Act, 1961

(b)if the Council has, by a resolution supported by at least two-third of the total number of Councillors, recommended that the Councillor is not fit to continue as a Councillor on account of mis-conduct in the discharge of his duties or disgraceful conduct.