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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] State of Madhya Pradesh - Subsection Section 18(5) in M.P. Gandi Basti Kshetra (Sudhar Tatha Nirmulan) Niyam, 1978 (5)No order under sub-rule (1) or (2) shall be passed unless the Chairman or the non-official member, as the case may be, has been a given reasonable opportunity of showing cause why such order should not be passed.
