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[Cites 0, Cited by 0] [Section 64(3)] [Section 64] [Entire Act]

State of Madhya Pradesh - Subsection

Section 64(3)(b) in The M.P. Municipalities Act, 1961

(b)shall be served on the Councillors who were not present in the meeting but where such adjournment not a for a period exceeding twenty-four hours, it shall not be necessary to serve such notice and the pasting of the notice in the Municipal Office as aforesaid, shall be deemed a sufficient notice of the next ensuing meeting.