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State of Madhya Pradesh - Section

Section 3 in The M.P. Municipalities (Reservation of Office of Mayor and President) Rules, 1999

3. Reservation of Offices.

- For the purpose of reservation of the offices of the Mayor of the Municipal Corporation and President of the Municipal Council and Nagar Panchayat, the Members of the Municipal Corporations, Municipal Councils and Nagar Panchayats shall be treated as separate units.