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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Madhya Pradesh - Subsection

Section 92(4) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(4)No action under sub-section (1) or (2) or (3) shall be taken unless a reasonable opportunity has been given to the person concerned lo show cause why such action should not be taken against him.