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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(2) in The M.P. Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998

(2)At every meeting, the Chief Executive Officer or any Officer nominated by him, shall necessarily be present, who may express his view as seems necessary, but shall not be entitled to vote.