Section 36(1)(cb) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

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State of Madhya Pradesh - Subsection

Section 36(1)(cb) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(cb)has not paid all the dues which are recoverable by Panchayat and has not filed with nomination paper, the declaration of such intention that no money is due to be paid by him on any account payable to the Panchayat; or

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State of Madhya Pradesh - Subsection

Section 36(1)(cb) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993