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 0] [Section 443(9)] [Section 443] [Entire Act]

State of Madhya Pradesh - Subsection

Section 443(9)(i) in The M.P. Municipal Corporation Act, 1956

(i)if a seat of an elected member becomes vacant, the Executive Officer of the Committee shall inform the State Election Committee forthwith for filling of the vacancy;