Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(g) in M.P. Municipalities (Procedure for Conduct of Business) Rules, 2005 (g)[ "President" means the President of the Municipal Council or Nagar Panchayat;] [Substituted by Notification No. 27-F-1-37-05-XVIII-3, dated 24-9-2005.]
