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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of Madhya Pradesh - Subsection Section 10(iii) in The M.P. Gram Panchayats (Budget Estimates) Rules, 1997 (iii)Such re-appropriation of the funds shall be intimated to the Janpad Panchayat within 15 days of the decision by the Gram Panchayat.
