Section 21A(1)(ii) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

[Cites 0, Cited by 0] [Section 21A(1)] [Section 21A] [Entire Act]

(ii)if half of the period of tenure of the Sarpanch elected in a bye-election has not expired.

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