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[Cites 0, Cited by 0] [Section 66(4)] [Section 66] [Entire Act]

State of Madhya Pradesh - Subsection

Section 66(4)(ii) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(ii)the signature of the Chief Executive Officer or any other officer authorized by Chief Executive Officer, in the case of a Janpad Panchayat or Zila Panchayat, as the case may be :