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State of Madhya Pradesh - Section
Section 232 in The M.P. Land Revenue Code, 1959
232. [ [Deleted by M.P. Act No. 23 of 2018]
***]| C-Gram Sabha232.[Gram Sabha. [Substituted by M.P. Act No. 19 of 2001 (w.e.f. 26-9-2001).]-'Gram Sabha'means the body constituted under Section 5-A or Section 129-A, as the case may be, of the Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 (No. 1 of 1994) and the 'Gram Kosh' means the fund established under sub-section (1) of Section 7-J of the said Act.] |