Section 20(3) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(3)If before the expiry of the period mentioned in sub-section (2), the Gram Panchayat is not reconstituted, it shall stand dissolved on the expiry of the said period and the provisions of Section 87 shall apply thereto for a period not exceeding six months within which the Gram Panchayat shall be reconstituted in accordance with the provisions of this Act.
