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Citedby 13 docs - [View All]
The State Of Gujarat vs Dhirajlal Amratlal Kansara And ... on 20 June, 1975
Mahmadhusein Kurbanhusein ... vs Onali Fidaali And Ors. on 6 November, 1968
Gujarat Working Class Union vs State Of Gujarat And Ors. on 15 April, 1994
Kamalakar Bapurao Kulkarni And ... vs Yeola Municipal Council And Ors. on 18 April, 1984
Ramchandra Vishwanath Muthal vs Municipal Committee on 3 April, 1959

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[Section 10] [Complete Act]
Central Government Act
Section 10(1) in The Manipur Municipalities Act, 1994.
(1) Save as otherwise provided in the Act, the Councillors at the first meeting of the Nagar Panchayat 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 the rules made in this behalf.