Section 47(5)(iii) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

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State of Madhya Pradesh - Subsection

Section 47(5)(iii) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(iii)the President and Vice-President of the Zila Panchayat and Janpad Panchayat, as the case may be, shall not be member of any Committee other than the Committee of which he is the Chairperson by virtue of clauses (i) and (ii) of this proviso.]

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State of Madhya Pradesh - Subsection

Section 47(5)(iii) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993