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Citedby 4 docs
Ram Dial And Others vs The State Of Punjabwith Connected ... on 3 February, 1965
K.N. Sushama vs Mercy Antony And Ors. on 20 August, 1999
S.I. Mumtaz Yakoob Shah Mian vs State Of Mysore And Anr. on 5 August, 1958
Srirangam Municipality ... vs R.V. Palaniswami Pillai on 2 November, 1950

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[Section 24] [Complete Act]
Central Government Act
Section 24(1) in The Manipur Municipalities Act, 1994.
(1) Save as otherwise provided in this Act, the Councillors at the first meeting of the Council to be called at the instance of the Deputy Commissioner after a general election shall elect one of them to be the Chairperson in accordance with rules made in this behalf.