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State of Madhya Pradesh - Section

Section 161 in The M.P. Irrigation Rules, 1974

161.

The Sarpanch elected under Rule 156, or in his absence any member of the panchayat authorised by him in this behalf, shall give due notice to the other panchas of the date, time and place fixed for each meeting and of the nature of the business to be discussed or work to be done.