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[Cites 0, Cited by 0] [Section 87(3)] [Section 87] [Entire Act]

State of Madhya Pradesh - Subsection

Section 87(3)(b) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(b)all powers and duties of the Panchayat shall, until the Panchayat is reconstituted, be exercised and performed by such person or committee of persons as the State Government or the prescribed authority may appoint in this behalf and where a committee of persons is so appointed, the State Government or the prescribed authority shall also appoint a head of such committee;