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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(3) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(3)A Panchayat constituted upon the dissolution of a Panchayat before the expiration of its duration shall continue only for the remainder of the period for which the dissolved panchayats, would have continued under clause (1) had it not been so dissolved.