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[Cites 0, Cited by 0] [Section 18A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18A(2) in The M.P. Municipal Corporation Act, 1956

(2)The Speaker shall have power to call the execution report from the Commissioner, on the decisions taken in the meeting of the Corporation, and may take steps to include in the agenda of the next meeting of the Corporation such matters in which execution has been delayed beyond three months.]