Section 38(1)(c) in The M.P. Municipalities Act, 1961

[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Madhya Pradesh - Subsection

Section 38(1)(c) in The M.P. Municipalities Act, 1961

(c)absents himself during six consecutive months from the meetings of the Council, except with the leave of the Council, or

(cc)[ becomes disqualified for being chosen as and for being a President or Councillor under Section 32-C.] [Inserted by M.P Act No. 29 of 2003.]