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[Cites 0, Cited by 0] [Section 441B(1)] [Section 441B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 441B(1)(a) in The M.P. Municipal Corporation Act, 1956

(a)that on the dale of his election or [nominations] [Substituted by M.P. Act of 16 of 1994.] a returned candidate was not qualified or was disqualified, to be chosen as a [Mayor or a Councillor] [Inserted by M P. Act No. 18 of 1997.]; or