Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 21 in M.P. Municipalities (Procedure for Conduct of Business) Rules, 2005

21. Proposal to be presented for Vote.

- When the Presiding Officer is satisfied that sufficient discussion has taken place on any proposal, then he shall immediately put the proposal for voting without any further discussion or amendment :Provided that if any matter has been discussed for one hour then the Presiding Officer shall put the matter for decision.