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[Cites 0, Cited by 1] [Section 49] [Entire Act]

State of Madhya Pradesh - Subsection

Section 49(1) in The M.P. Municipalities Act, 1961

(1)The President and the Vice-President shall be deemed to have entered their respective offices from the date of their election and the outgoing President or Vice-President, as the case may be, shall cease to function as President or Vice-President respectively.