Section 17B(2) in The M.P. Municipal Corporation Act, 1956
(2)If the Mayor or Councillor does not take an oath under sub-section (1), it shall be deemed that such Mayor or Councillor, as the case may be. has not assumed his office :Provided that except with the permission of the Divisional Commissioner if any Mayor or Councillor, as the case may be, does not take an oath within three months from the date of his election or nomination, as the case may be his seat shall be deemed to have been vacant ipso facto.]
