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[Cites 0, Cited by 0] [Section 87(3)] [Section 87] [Entire Act]

State of Madhya Pradesh - Subsection

Section 87(3)(c) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(c)where a committee is appointed under clause (b) any member of such committee duly authorized by it may issue or institute or defend any action at law on behalf of by or against the Panchayat.