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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(2) in The M.P. Panchayat (Procedure of Meeting and Conduct of Business) Rules, 1994

(2)An office-bearer may also call for information on the administration or the progress of any programme of Panchayat from the Chairperson by giving a notice of five clear days before the meeting.