Section 17(2)(c) in The M.P. Municipal Corporation Act, 1956

[Cites 0, Cited by 3] [Section 17(2)] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(2)(c) in The M.P. Municipal Corporation Act, 1956

(c)absents himself during [six consecutive months] [Substituted by M.P. Act No. 13 of 1961.] from the meetings of the Corporation except with the leave of the Corporation: or

(cc)[ Omitted.] [[Omitted by M.P. Act No. 16 of 2007. Prior to omission it read as under :

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State of Madhya Pradesh - Subsection

Section 17(2)(c) in The M.P. Municipal Corporation Act, 1956