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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Madhya Pradesh - Subsection

Section 34(4) in The M.P. Municipalities Act, 1961

(4)[ If a person is elected for the Office of President and Councillor, both, he shall have to resign from one of the offices within seven days from the date on which he is declared to be elected.] [Inserted by M.P. Act No. 20 of 1998.]