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State of Madhya Pradesh - Section

Section 6A in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

6A. [ Special Meeting of Gram Sabha. [Sections 6-A to 6-C Inserted by M.P. Act No. 3 of 2001 (w.e.f. 26-1-2001).]

- If the Sarpanch, or more than ten per cent of the members or fifty members of the Gram Sabha whichever is less, give requisition in writing for a special meeting of the Gram Sabha, the Secretary shall call such a meeting within seven days of the receipt of such requisition.