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State of Madhya Pradesh - Section

Section 71 in The M.P. Reorganisation Act, 2000

71. Advisory Committees.

- The Central Government may, by order establish one or more Advisory Committees for the purpose of assisting it in regard to-
(a)the discharge of any of its functions under this Part; and
(b)the ensuring of fair and equitable treatment to all persons affected by the provisions of this Part and the proper consideration of any representations made by such persons.