Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of Madhya Pradesh - Subsection Section 21(c) in The M.P. Griha Nirman Mandal Adhiniyam, 1972 (c)every meeting shall be presided over by the Chairman and in his absence, by any member chosen by the members present for the meeting to preside for the occasion;
