Section 13(4) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(4)Any person who is elected as a Chairperson or Vice- Chairperson of a Municipal Corporation, Municipal Council, Nagar Panchayat, Panchayat or Co-operative Society is elected as a Chairperson or Vice-Chairperson of the Market Committee or vice versa may, by notice in writing signed by him and delivered to the [Collector] [Substituted by M. P. Act No. 28 of 2001, for 'prescribed authority'.] within thirty days from the date, or the later of the dates, on which he is elected, intimate in which of the office he wishes to serve, and thereupon, his seat in the body in which he does not wish to serve shall become vacant and in default of such intimation within the aforesaid period, his seat in the Market Committee shall, at the expiration of that period, become vacant.
