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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Madhya Pradesh - Subsection

Section 51(1) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(1)The State Government may entrust, to a [Janpad Panchayat or Zila Panchayat] [Substituted by M.P. Act No. 43 of 1997 (w.e.f. 5-12-1997).] functions in relation to any matter to which the executive authority of the State Government extends or in respect of functions which have been entrusted to the State Government by the Central Government and the [Janpad Panchayat or Zila Panchayat] [Substituted by M.P. Act No. 43 of 1997 (w.e.f. 5-12-1997).] shall be bound to perform such functions. It shall have necessary powers to perform such functions.