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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(2)(b) in The M.P. Municipal Corporation Act, 1956

(b)he shall report the action taken under this sub-section and the reasons therefor, to the Corporation at its next meeting and if the Corporation does not confirm the action of the Mayor or the [such member of the Mayor-in-Council, as may be appointed by the Mayor] [Substituted by M.P. Act No. 29 of 2003, for 'the speaker'.], as the case may be, the matter shall he referred to the State Government and the decision of the State Government thereon shall be final, but the State Government before passing any order, which may affect any person a reasonable opportunity of being heard shall be given to such person].