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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(xxiii) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(xxiii)"Public Place" means any place, building or structure not being private property, which is open to use of the public, whether such place, building or structure is vested in a Panchayat or not;