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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(1) in The M.P. Municipal Corporation Act, 1956

(1)The Mayor shall ;-
(a)have administrative control over the officers and servants of his office including the office of the [Mayor-in-Council] and Appeal Committee;
(b)exercise such powers and perform such functions as described in the Act or the Rules made thereunder.