Section 31(2)(c) in The M.P. Municipalities Act, 1961

[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Madhya Pradesh - Subsection

Section 31(2)(c) in The M.P. Municipalities Act, 1961

(c)should be deleted on the ground that the person concerned is dead or has ceased to be ordinarily resident in the ward or is otherwise not entitled to be registered in that roll,

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State of Madhya Pradesh - Subsection

Section 31(2)(c) in The M.P. Municipalities Act, 1961