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MP HC: Rotation of Reserved Seats in Municipal Wards Mandatory & Not Discretionary - (12 Jan 2022)

CIVIL

Madhya Pradesh High Court has held that the process of Rotation of Wards in Municipalities is mandatory and not up to the discretion of the state government, interpreting the provisions under Article 243-T of the Constitution of India, 1949 read with the procedure prescribed as per the state election laws.

Tags : MADHYA PRADESH HIGH COURT   ROTATION OF RESERVED SEATS IN MUNICIPAL WARDS  

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