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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(1) in M.P. Municipalities (Procedure for Conduct of Business) Rules, 2005

(1)If more than one Councillors raise their hands to address the meeting, then the Presiding Officer will decide that who will speak first and his decision shall be final.