Legal Document View

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
[Cites 0, Cited by 2] [Section 19(1)] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(1)(a) in The M.P. Municipal Corporation Act, 1956

(a)if his continuance as a councillor is not, in the opinion of the [Divisional Commissioner] [Substituted by M.P. Act No. 18 of 1997.], desirable in the interests of the public or the Corporation; or