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MP HC: MP Municipalities (Second Amendment) Ordinance, 2024 has Retroactive Operation - (10 Sep 2024)

ELECTION

MP HC has held that MP Municipalities (2nd Amendment) Ordinance, 2024 has retroactive operation & would apply to cases, where although no confidence motion was moved prior to promulgation of the Ordinance, but still meeting to consider no-confidence motion was fixed after promulgation of Ordinance.

Tags : MP HIGH COURT   RETROACTIVE OPERATION   NO CONFIDENCE MOTION  

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