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 0] [Section 443(9)] [Section 443] [Entire Act] State of Madhya Pradesh - Subsection Section 443(9)(ii) in The M.P. Municipal Corporation Act, 1956 (ii)if a seat of nominated member becomes vacant the Executive Officer shall inform the State Government or the Industrial Establishment, as the case may be :