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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Madhya Pradesh - Subsection

Section 62(1) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(1)The State Government may by notification and subject to such conditions and restrictions as it may think fit to impose, vest in a Gram Panchayat, Janpad Panchayat or Zila Panchayat as the case may be, any property vested in the State Government.