Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 21] [Entire Act] State of Madhya Pradesh - Subsection Section 21(2) in The M.P. Municipalities Act, 1961 (2)The expression "returned candidate" means a candidate whose name is notified in the Gazette under Section 45.
