Section 17(2)(e) in The M.P. Municipal Corporation Act, 1956

[Cites 0, Cited by 1] [Section 17(2)] [Section 17] [Entire Act]

(e)[ becomes disqualified for being chosen as and for being a Councillor or Mayor under Section 14-C] [Inserted by M.P. Act No. 29 of 2003] :

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