Legal Document View

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
[Cites 0, Cited by 0] [Section 4(6)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(6)(e) in The M.P. Panchayat Nirvachan Niyam, 1995

(e)[ For the categories of seats which are to be reserved by drawing lots and by rotation, in subsequent general election of Gram Panchayat, the wards previously reserved shall be excluded from drawing lots, for that category till all such wards are exhausted.] [Substituted by Notification No F-1-40-95-XXII-P-2, dated 12-4-1999.]