Section 22 in The M.P. Municipal Corporation Act, 1956
22. [ Notification of election of [Mayor and Councillor] [Substituted by M.P. Act No. 16 of 1994.]
- Every election of a [Mayor and Councillor] [Substituted by M.P. Act No. 18 of 1997.] shall be notified by the State Election Commission in the Official Gazette.]
