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 442] [Entire Act] State of Madhya Pradesh - Subsection Section 442(3) in The M.P. Municipal Corporation Act, 1956 (3)The Administrator shall cease to hold office on the date appointed for the first general meeting of the newly constituted Corporation after such elections.
