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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(5) in The M.P. Panchayat Nirvachan Niyam, 1995

(5)[ In the subsequent general election of Gram Panchayat, the Gram Panchayat previously reserved shall be excluded from drawal of lots, for that particular category, till all such Gram Panchayats are not exhausted.] [Substituted by Notification No. F-1-40-95-XXII-P 2, dated 12-4-1999.]