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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(2) in M.P. Municipalities (Procedure for Conduct of Business) Rules, 2005

(2)After scrutiny of questions to he asked by the Councillors keeping in view of Rule 17, the questions allowed shall be included in agenda of the first meeting of the Municipality to be held after 10 days of such scrutiny for reply.