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[Cites 0, Cited by 0] [Section 43A(2)] [Section 43A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 43A(2)(ii) in The M.P. Municipalities Act, 1961

(ii)the notice of such a meeting specifying the date, time and place shall be despatched to the President and every Councillor ten clear days before the meeting;