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

State of Madhya Pradesh - Subsection

Section 16(2) in The M.P. Municipalities Act, 1961

(2)[ A Committee constituted under sub-section (1) shall continue to function until a Council is constituted under this Act or until the expiration of six months from the date of its constitution which is earlier.] [Substituted by M.P. Act No. 17 of 1994.]