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State of Madhya Pradesh - Section

Section 63A in The M.P. Municipalities Act, 1961

63A. [ Removal of member of a Committee. [Inserted by M.P. Act No. 18 of 1997.]

- The Council may remove any member of a Committee by majority of atleast two thirds of the elected Councillors, on the recommendation of such Committee, and may elect a new member in its place, in accordance with the provisions of the Act.]