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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(5) in The M.P. Zila Panchayat (Business) Rules, 1998

(5)A case which is to be brought before the general body otherwise than under the directions of President, shall be submitted to the President for recording his permission for inclusion in the agenda by the Chief Executive Officer.