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 76A] [Entire Act] State of Madhya Pradesh - Subsection Section 76A(4) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 (4)The amount pertaining to extra stamp duly, shall be paid to Janpad Panchayats as grant-in-aid subject to such rules as may be made in this behalf.
