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[Cites 0, Cited by 1] [Section 41(1)] [Section 41] [Entire Act]

State of Madhya Pradesh - Subsection

Section 41(1)(a) in The M.P. Municipalities Act, 1961

(a)if his continuance as a Councillor, is not, in the opinion of the Collector, desirable in the interest of the Public or of the Council; or