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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Madhya Pradesh - Subsection

Section 81(ii) in The M.P. Municipalities Act, 1961

(ii)where the meeting is a meeting of the President-in-Council such Committee shall be deemed to have been duly constituted and to have had power to deal with the matters referred to in the minutes.