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[Cites 0, Cited by 2] [Section 58(1)] [Section 58] [Entire Act]

State of Madhya Pradesh - Subsection

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

(iii)every appointment to be made by the [Mayor-in-Council] [Substituted by M.P, Act No. 20 of 1998.] shall be subject to the prior confirmation for the State Government. The decision of the State Government in this behalf shall be final.