Section 11B(2)(c) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

[Cites 0, Cited by 0] [Section 11B(2)] [Section 11B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11B(2)(c) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(c)he is otherwise not disqualified for being so elected :

(cc)[ he has not more than two living children one of whom is born on or after 26th January, 2001 : [Inserted by M.P. Act No. 21 of 2000.]