Section 5A in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
5A. [ Constitution and incorporation of Gram Sabha. [Inserted by M.P. Act No 3 of 2001 (w.e.f. 26-1-2001).]
- There shall be a Gram sabha for every village. The Gram Sabha shall be a body corporate by the name specified therefore, having perpetual succession and a common seal and shall by the said name sue and be sued and shall subject to the provisions of this Act and the rules made thereunder have power to acquire, hold and dispose of any property movable or immovable, to enter into contract and to do all other things necessary for the purpose of this Act.]
