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[Cites 0, Cited by 1] [Section 19(1)] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(1)(c) in The M.P. Municipalities Act, 1961

(c)Not more than four persons in the case of Municipal Councils and not more than two persons in the case of Nagar Panchayats having special knowledge or experience in Municipal Administration nominated by the State Government :