Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 116 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 116. Writing off of irrecoverable sums and unusefull material. - The irrecoverable sums due to Panchayats and such material as may not be useful shall be written off in the prescribed manner.
