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[Cites 0, Cited by 6] [Section 56] [Entire Act]

State of Madhya Pradesh - Subsection

Section 56(3) in The M.P. Municipalities Act, 1961

(3)Notice of every meeting specifying the time and place thereof and the business to be transacted thereat shall be despatched to every Councillor and exhibited at the Municipal Office seven clear days before an ordinary meeting and three clear days before a special meeting.