Section 53(1)(iii) in The M.P. Municipal Corporation Act, 1956

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State of Madhya Pradesh - Subsection

Section 53(1)(iii) in The M.P. Municipal Corporation Act, 1956

(iii)As soon as the business of the meeting is over, the Municipal Commissioner or the officer-in-charge, as the case may be, shall submit the minutes in the meeting for confirmation and after having confirmed, the Speaker or Chairman, as the case may be, of the meeting and the Municipal Commissioner or Officer-in-Charge, as the case may be, shall jointly sign, the minutes.

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State of Madhya Pradesh - Subsection

Section 53(1)(iii) in The M.P. Municipal Corporation Act, 1956