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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(2) in The M.P. Municipal Corporation Act, 1956

(2)The State Government shall, in consultation will the State Election Commission, make rules for the preparation of electoral rolls and conduct of [all elections of Councillors and Mayors] [Substituted by M.P. Act No. 18 of 1997.] of Municipal Corporations].