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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Madhya Pradesh - Subsection

Section 59(2) in The M.P. Municipal Corporation Act, 1956

(2)If any Municipal Officer or servant acquires, directly or indirectly by himself or by his partner, any share or interest as aforesaid, otherwise than as such officer or servant, he shall cease to be a Municipal Officer or servant, and his office shall become vacant.