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[Cites 0, Cited by 0] [Section 51(1)] [Section 51] [Entire Act]

State of Madhya Pradesh - Subsection

Section 51(1)(a) in The M.P. Municipalities Act, 1961

(a)to preside, unless prevented by reasonable cause, at all meetings of the Council, and subject to provisions of the rules for the time being in force to regulate the conduct of business at such meetings;