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[Cites 0, Cited by 0] [Section 4(6)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(6)(b) in The M.P. Panchayat Nirvachan Niyam, 1995

(b)For the purpose of allotting wards the prescribed authority shall publish a notice at a conspicuous place at the headquarter of the concerned Gram Panchayat staling that the lots shall be drawn in the office to be named in such notice and on the date and at the time specified therein before the persons who are present to witness the drawal of lots.