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[Cites 0, Cited by 0] [Section 43A(2)] [Section 43A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 43A(2)(i) in The M.P. Municipalities Act, 1961

(i)the meeting shall be convened forthwith on a requisition signed by not less than one-sixth of the total number of elected Councillors constituting the Council for the time being;