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[Cites 0, Cited by 4] [Section 40] [Entire Act]

State of Madhya Pradesh - Subsection

Section 40(1) in The M.P. Municipalities Act, 1961

(1)The Vice-President or any Councillor may resign his office by tendering his resignation in writing to the President, who shall forward the same to the Collector and if the Vice-President or such Councillor, as the case may be, desires he may also send a copy of his resignation directly to the Collector.