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 15 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 15. Prohibition of simultaneous membership. - No person shall be eligible for seeking election as an office bearer of a Panchayat from more than one ward of constituency as the case may be.
