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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(4) in The M.P. Panchayat Nirvachan Niyam, 1995

(4)Proceedings regarding drawal of lots shall be recorded in writing and shall be signed by the Prescribed Authority. Signatures of at least two non-official persons present at the time of drawal of lots shall be obtained and the names and addresses of persons signing on such proceeding shall be written below their signatures.