Section 75J in The M.P. Nagarpalika Nirvachan Niyam, 1994
75J. Notification of Vacancy.
- If out of the total number of voters casting their votes, more than half have cast then votes in favour of recalling the concerned Mayor or the President, the office of the concerned Mayor or the President, as the case may be, shall be deemed to be vacant with effect from the date of declaration of the result and the notice of such vacancy shall be notified by the State Government in the official Gazette.] [Substituted by Notification No 84-XVIII-3-97, dated 7-7-1997.]
