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 38] [Entire Act] State of Madhya Pradesh - Subsection Section 38(3) in The M.P. Zila Panchayats (Accounts) Rules, 1999 (3)An agreement or lease-deed shall be executed in all cases where any Panchayat property, movable or immovable is given on lease, hire or rent.
