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[Cites 0, Cited by 0] [Section 41(3)] [Section 41] [Entire Act]

State of Madhya Pradesh - Subsection

Section 41(3)(a) in The M.P. Municipal Service (Executive) Rules, 1973

(a)The State Government may allow any Officer of the Municipal Council deputed by the President for the purpose to appear before them in any appeal and to watch and represent the interest of the Council.