Section 49 in The M.P. Municipal Corporation Act, 1956
49. Quorum of the [Mayor-in-Council] [Substituted by M.P. Act No. 20 of 1998.] or any other Committee.
- The quorum for the meeting of the [Mayor-in-Council] [Substituted by M.P. Act No. 20 of 1998.] or any other Committee appointed under Section 46 or 48 shall be one-half of total of its members.
