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 2] [Section 35] [Entire Act] State of Madhya Pradesh - Subsection Section 35(k) in The M.P. Municipalities Act, 1961 (k)[ is disqualified to be a President or a Councillor under Sections 41, 41-A or 35-A as the case may be] [Substituted by M.P. Act No. 18 of 1997.]; or
