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[Cites 0, Cited by 1] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(4) in The M.P. Municipal Corporation Act, 1956

(4)[ If a person is elected for the Office of Mayor and Councillor both, he shall have to resign from one of the office within seven days from the date on which he is declared elected.] [Inserted by M.P. Act No. 20 of 1998.]