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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(xxi) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(xxi)"Prescribed Authority" in any provision of this Act means such officer or authority as the State Government may, by notification, direct to discharge the functions of a prescribed authority under that provision;