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[Cites 0, Cited by 0] [Section 61B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 61B(3) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(3)The State Government shall have power to make rules prescribing the form of application, amount of fees for registration and other terms and conditions, for issue of registration certificate.