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[Cites 0, Cited by 1] [Section 17(1)] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(1)(k) in The M.P. Municipal Corporation Act, 1956

(k)[ if he is so disqualified by or under any law for the time being in force for the purposes of elections to the Legislative Assembly of the State : [Inserted by M.P. Act No. 16 of 1994.]