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 126] [Entire Act] State of Madhya Pradesh - Subsection Section 126(2) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 (2)On making of the order under sub-section (V), the Governor or the authority authorised by him may pass such consequential orders as may be necessary.
