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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(3) in The M.P. Zila Panchayat (Business) Rules, 1998

(3)
(a)In case of disagreement between the Standing Committees regarding the disposal of any case, the matter shall be referred to the General Body for decision through General Administration Committee.
(b)The request under sub-rule (1) may be made by passing a special resolution for the Standing Committee to that effect.