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 129D] [Entire Act] State of Madhya Pradesh - Subsection Section 129D(viii) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 (viii)to exercise and perform such other powers and functions as the State Government may confer on or entrust under any law for the time being in force.
