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[Cites 0, Cited by 0] [Section 131A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 131A(2) in The M.P. Municipal Corporation Act, 1956

(2)The Municipal Accounts committee shall consist of seven members to be elected by the elected Councillors of the Corporation from amongst themselves in accordance with the system of proportional representation by means of the single transferable vote and the voting at such election shall be by secret ballot. The members of Mayor-in-Council shall not be eligible for such election.