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 28 in M.P. Minor Mineral Rules, 1996 28. Information of agreements etc. to Panchayats. - The Collector shall send copy of even' lease deed with plan to the respective Janpad Panchayat and shall intimate the full details of area to the respective Panchayat.
