Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 61] [Entire Act] State of Madhya Pradesh - Subsection Section 61(1) in The M.P. Municipalities Act, 1961 (1)No business shall be transacted at a meeting unless a quorum of one-third of the total number of Councillors [x x x] [Omitted by M P Act No. 12 of 1995.] be present throughout the meeting.
