Section 127(2) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(2)On the issuance of the notification under sub-section (1), the [Governor] [Substituted by M.P. Act No. 39 of 1995.] or the authority authorised by him may pass such consequential orders as may be necessary.
