Section 328(3)(b) in The M.P. Municipalities Act, 1961

[Cites 0, Cited by 1] [Section 328(3)] [Section 328] [Entire Act]

State of Madhya Pradesh - Subsection

Section 328(3)(b) in The M.P. Municipalities Act, 1961

(b)[ all powers and duties of the Council, the [President-in-Council] [Substituted by M.P. Act No. 7 of 1988.], Appeal Committee, [President-in-Council] [Substituted by M.P. Act No. 20 of 1998.] and President under this Act may, until the Council is reconstituted, be exercised and performed by such person as may be appointed as Administrator by the State Government in this behalf :

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State of Madhya Pradesh - Subsection

Section 328(3)(b) in The M.P. Municipalities Act, 1961