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[Cites 0, Cited by 0] [Section 17(5)] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(5)(d) in M.P. Municipalities (Procedure for Conduct of Business) Rules, 2005

(d)relates to the character or conduct of any Councillor or any Officer or Servant of the Municipality, other than in his official or of public capacity;