Section 2(3)(b) in The M.P. Local Authorities (Electoral Offences) Act, 1964

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State of Madhya Pradesh - Subsection

Section 2(3)(b) in The M.P. Local Authorities (Electoral Offences) Act, 1964

(b)[ in the case of a Municipal Council or a Nagar Panchayat, the Chief Municipal Officer as defined in sub-section (5) of Section 3 of the Madhya Pradesh Municipalities Act, 1961 (No. 37 of 1961); [Substituted by M.P. Act No. 18 of 1994 (w.e.f. 30-5-1994).]

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State of Madhya Pradesh - Subsection

Section 2(3)(b) in The M.P. Local Authorities (Electoral Offences) Act, 1964