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[Cites 0, Cited by 0] [Section 4(6)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(6)(a) in The M.P. Panchayat Nirvachan Niyam, 1995

(a)The prescribed authority shall, for the purpose of fixing the wards in which seats shall be allotted, under sub-rules [x x x] [Omitted by Notification No F-1-40-95-XXII-P-2, dated 12-4-1999.] (4) and (5) draw lots separately for the wards reserved for [x x x] [Omitted by Notification No F-1-40-95-XXII-P-2, dated 12-4-1999.] Other Backward Classes and for women.