Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(2) in The M.P. Nagarpalika Nirvachan Niyam, 1994

(2)Every such list shall he liable to revision by reference to the first day of January of the year in which it is so revised
(i)before each General Election to the Municipalities or as the case may be;
(ii)before each bye-election to fill a scat in a Municipality.