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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(c) in M.P. Municipalities (Procedure for Conduct of Business) Rules, 2005

(c)"Councillor" means the Mayor and Councillors elected under the Madhya Pradesh Municipal Corporation Act, 1956 and the President and Councillors elected under the Madhya Pradesh Municipalities Act, 1961;