Section 17(2)(a) in The M.P. Municipal Corporation Act, 1956

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State of Madhya Pradesh - Subsection

Section 17(2)(a) in The M.P. Municipal Corporation Act, 1956

(a)[ becomes disqualified :- [Substituted by M.P. Act No. 11 of 1978.]

(i)under sub-section (1) of Section 13 and his name is struck off the electoral roll under sub-section (1-A) of that section: or

(ii)under sub-section (1) of this section]; or