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State of Madhya Pradesh - Section

Section 25 in M.P. Municipalities (Procedure for Conduct of Business) Rules, 2005

25. Alteration or Cancellation of Resolution.

- Any resolution of Municipality shall not be altered or cancelled within three months of its passing, but if a minimum two third of the total number of councillors are in favour of reconsideration, then it may be reconsidered at any lime.