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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Madhya Pradesh - Subsection

Section 27(b) in M.P. Municipalities (Procedure for Conduct of Business) Rules, 2005

(b)If on any proposal in the meeting being taken by the Presiding Officer, the councillors present are of the view that items or groups should not be considered separately, then whole subject will be considered as one proposal.