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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(h) in The M.P. Municipal Corporation Contract Service (Condition of Appointment and Service) Rules, 2007

(h)"Mayor-in-Council" means Mayor-in-Council constituted under Section 37 of the Act and includes the City Administrator appointed by the State Government under sub-section (1) of Section 423 of the Act;