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] [Entire Act] State of Madhya Pradesh - Section Section 19 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 19. [ Notification of election. [Substituted by M.P. Act No. 26 of 1994 (w.e.f. 30-5-1994).] - Every Election of Sarpanch. Up-Sarpanch and Panchas shall be published by the prescribed authority in such manner as may be prescribed.]
