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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(1) in M.P. Municipalities (Procedure for Conduct of Business) Rules, 2005

(1)Any Councillor may address questions to the Presiding Officer regarding the functions and liabilities of Municipality or information relating to functions of any committee under the Act.