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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(1)(d) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(d)Such member of the State Legislative Assembly and House of the People in whose constituency at least fifty per cent of population resides in rural areas that is outside the local limits of a Municipal Corporation, Municipal Council or Nagar Panchayat :