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State of Madhya Pradesh - Section
Section 30 in M.P. Municipalities (Procedure for Conduct of Business) Rules, 2005
30. Repeal and Saving.
- All rules, orders or circulars, corresponding to these rules and in force immediately before the commencement of these rules, are hereby repealed in respect of matters covered by these rules :Provided that anything done, or any action taken under the rules, orders or circulars so repealed, shall, unless such thing or action is inconsistent with the provisions of these rules, be deemed to have been done or taken under the corresponding provisions of these rules.Form A[See Rule 5]Notice of meetingOffice of the Municipal Corporation/Municipality/Nagar Panchayat............ District ............To,Shri........................Councillor, Ward number.....Address....................It is hereby informed that the General/Special meeting of Municipal Corporation/Municipal Council/Nagar Panchayat has been organised on................(date) at................A.M./P.M. at..................Agenda of Business of the meeting is enclosed in Annexure.Please attend the meetingCommissioner/Chief Municipal OfficerSeal...........................Annexure[See Form A]List of the subjects included for consideration in the meeting of Corporation/Council fixed on..............at..........(Time)| S.No. | Subject |
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