Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(2)(i) in M.P. Panchayat Services (Conduct) Rules, 1998

(i)No Panchayat Servant shall, except with the previous knowledge of the Secretary or Chief Executive Officer, as the case may be, acquire or dispose of any immovable property by lease, mortgage, purchase, sale, gift or otherwise cither in his own name or in the name of any member of his family :