Section 17(3) in The M.P. Municipal Corporation Act, 1956
(3)Power to decide whether vacancy has occurred. - [In every case] [Substituted by M.P. Act No. 29 of 2003, for the words 'in every case'.] except the cases falling under clause (n) of sub-section (1) and clause (c) of sub-section (2), the authority competent to decide whether a vacancy has occurred under this section shall be the Government. The decision may be given either on any application made by any person or suo motu until the Government decides that the vacancy has arisen, the [Councillor or Mayor] [Substituted by M.P. Act No. 18 of 1997.] shall not be disabled under sub-section (2) from continuing to be a [Councillor or Mayor] [Substituted by M.P. Act No. 18 of 1997.] :Provided that no order under this sub-section shall be passed against any [Councillor or Mayor] [Substituted by M.P. Act No. 18 of 1997.] without giving him a reasonable opportunity of being heard.
