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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Madhya Pradesh - Subsection

Section 61(3) in The M.P. Municipalities Act, 1961

(3)No business other than the business fixed for the original meeting shall be transacted at any such subsequent meeting except with the consent of two-thirds of the [elected] [Inserted by M.P Act No. 17 of 1994.] Councillors present.