Section 423(4) in The M.P. Municipal Corporation Act, 1956
(4)Any person or persons appointed under clause [(b)] [Substituted by M.P. Act No. 16 of 1994.] of sub-section (1) may, at any time be removed by the State Government who shall have power to appoint another person or persons, as the case may be, in his or their place or places.
