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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Madhya Pradesh - Subsection

Section 28(2) in The M.P. Extension of Laws Act, 1958

(2)For "by the State Government" substitute "or at such other time as that State Government may direct".Section 5. - In clause (c) of sub-section (1) after "chairman" insert "sarpanch".Section 13. - After "preferred" occurring for the second time, insert-"shall be paid within three months of the date of the certificate or order, as the case may be, and if not so paid."