Section 7 in The M.P. Municipalities (Reservation of Office of Mayor and President) Rules, 1999
7. Existing Council not to be affected by reservation.
- If reservation is made in a Municipality under Rule 5 or 6 where as elected Corporation or Council, as the case may be, exists then such Corporation or Council shall not be affected by such reservation and such reservation shall be deemed to be effective for the purpose of next general election of such Municipality.
