Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(xxvi) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 (xxvi)"Standing Committee" means a Standing Committee of a Panchayat, a Janpad Panchayat or a Zila Panchayat constituted under the provisions of this Act, as the case may be;
