Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 35] [Entire Act] State of Madhya Pradesh - Subsection Section 35(o) in The M.P. Municipalities Act, 1961 (o)[ If he is so disqualified by or under any law for the time being in force, for the purposes of elections to the Legislative Assembly of the State; [Inserted by M.P Act No. 17 of 1994.]
