Section 441(2)(b) in The M.P. Municipal Corporation Act, 1956

[Cites 0, Cited by 0] [Section 441(2)] [Section 441] [Entire Act]

(b)

(i)in the case of an election of a Councillor, by any voter of the ward concerned;

(ii)in the case of [nomination] [Substituted by M.P. Act No. 16 of 1997.] of a Councillor, by any Councillor;

(iii)[ in the case of election of Mayor, by any voter of the Municipal area] [Inserted by M.P. Act No. 18 of 1997.],

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