Section 56A in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
56A. [ Delegation of powers of Gram Panchayat under Sections 55 and 56. [Inserted by M.P. Act No. 18 of 2007 (w.e.f. 4-7-2007).]
- In case of a Special Economic Zone, the powers of Gram Panchayat under Section 55 and 56 shall be delegated to the Development Commissioner.] [Substituted by M.P. Act No. 43 of 1997 (w.e.f. 2-10-1997).]
