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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7A(4) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(4)The number of members, reservation of seats, term of office, procedure for resignation and removal, conduct of business, eligibility for becoming a member, meeting, mode of filling of vacancies and procedure of Standing Committees and Ad hoc Committees shall be such as may be prescribed.