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[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(4)(a) in The M.P. Local Authorities (Electoral Offences) Act, 1964

(a)in the case of an election to a seat of a Councillor of a Municipal Corporation, any officer appointed as such under the Madhya Pradesh Municipal Corporation Act, 1956 (No. 23 of 1956);