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 7] [Entire Act] State of Madhya Pradesh - Subsection Section 7(5) in The M.P. Govansh Vadh Pratishedh Rules, 2004 (5)Monthly monitoring of economic rehabilitation of the affected persons shall be done by the Collector, for which the local officer shall act as co-ordinator.
