Section 18(2) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(2)[ If the outgoing Sarpanch [or President of Gram Nirman Samiti] [Substituted by M.P Act No. 26 of 1994 (w.e.f. 30-5-1994).] fails or refuses to hand over any papers or property in his possession to the newly elected Sarpanch [or President of Gram Nirman Samiti] [Inserted by M.P. Act No. 16 of 2004 (w.e.f. 1-1-2005).], the prescribed authority may by order, in writing direct the outgoing Sarpanch [or President of Gram Nirman Samiti] [Inserted by M.P. Act No 16 of 2004 (w.e.f. 1-1-2005).] to hand.over forthwith all papers and property in his possession as Sarpanch [or President of Gram Nirman Samiti] [Inserted by M.P. Act No 16 of 2004 (w.e.f. 1-1-2005).] to the new Sarpanch, [or President of Gram Nirman Samiti] [Inserted by M.P. Act No. 16 of 2004 (w.e.f. 1-1-2005).] Up-Sarpanch or Secretary of the Gram Panchayat, as the case may be.]
