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[Cites 0, Cited by 0] [Section 129C] [Entire Act]

State of Madhya Pradesh - Subsection

Section 129C(iii) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(iii)to manage natural resources including land, water and forests within the area of the village in accordance with its tradition and in harmony with the provisions of the Constitution and with due regard to the spirit of other relevant laws for the time being in force;