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[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(4)(b) in The M.P. Local Authorities (Electoral Offences) Act, 1964

(b)in the case of an election to a seat of Councillor of a Municipal Council [or Nagar Panchayat] [Inserted by M.P. Act No. 18 of 1994 (w.e.f. 30-5-1994).], any officer appointed as such under the Madhya Pradesh Municipalities Act, 1961 (No. 37 of 1961);