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[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Madhya Pradesh - Subsection

Section 58(1)(ii) in The M.P. Municipal Corporation Act, 1956

(ii)any appointment made within his power by the Commissioner shall be reported for information to the [Mayor-in-Council] [Substituted by M.P, Act No. 20 of 1998.];