Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] State of Madhya Pradesh - Subsection Section 22(8) in The M.P. Zila Panchayat (Business) Rules, 1998 (8)All cases shall be marked back by the President or the Chairman as the case may be, to that chief Executive Officer whose duty it shall be to see that all necessary steps arc taken.
