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State of Madhya Pradesh - Section

Section 61F in The M.P. Excise Act, 1915

61F. Enforcement of the decisions of Gram Sabha.

- The decisions taken and orders passed by a Gram Sabha under the provisions of this chapter shall be given effect to by the Gram Panchayat of its area. Where assistance of an enforcement agency of the State Government is considered necessary, the Gram Panchayat shall proceed to approach the Sub-Divisional Magistrate of the area or an Officer authorised by him who shall take necessary action to render the assistance required.]