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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(1)(c) in The M.P. Municipalities Act, 1961

(c)declaring the election or [nomination] [Substituted by M.P. Act No. 17 of 1994.] of all or any of the returned candidates to be void and the petitioner and any other candidate have been duly elected or [nominated [Substituted by M.P. Act No. 17 of 1994.].