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[Cites 0, Cited by 2] [Section 29] [Entire Act]

State of Madhya Pradesh - Subsection

Section 29(1) in The M.P. Municipalities Act, 1961

(1)The State Government shall from lime to lime, by notification in the official gazette, determine the number and extent of wards to be constituted for each Municipality :Provided that the total number of wards shall not be more than forty and not less than fifteen.