Section 130(1)(d) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

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State of Madhya Pradesh - Subsection

Section 130(1)(d) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, penalty, forfeiture or punishment as aforesaid and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture or punishment may be imposed as if this Act has not been enforced :

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State of Madhya Pradesh - Subsection

Section 130(1)(d) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993