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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Madhya Pradesh - Subsection

Section 35(d) in The M.P. Municipalities Act, 1961

(d)has been adjudged by a competent Court to be of unsound mind; or
(dd)[ is less than twenty-five years of age, in case of President and is less than twenty one years of age in cases if a Councillor] [Substituted by M.P. Act No 18 of 1997.];