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[Cites 0, Cited by 0] [Section 18(4)] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(4)(ii) in M.P. Panchayat Services (Conduct) Rules, 1998

(ii)If the movable or immovable property is, or at any time was found to be beyond his known sources of income, it shall be presumed, unless the contrary is proved by the Panchayat servant, that the acquisition was from, a corrupt source.