Section 24(1)(b) in The M.P. Municipalities Act, 1961

[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

(b)declaring the election or [nomination] [Substituted by M.P. Act No. 17 of 1994.] of all or any of the returned candidates to be void; or

Legal Document View