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[Cites 0, Cited by 0] [Section 129(3)] [Section 129] [Entire Act]

State of Madhya Pradesh - Subsection

Section 129(3)(b) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(b)"Village" means a village in the Scheduled Areas which shall ordinarily consist of a habitation or a group of habitations or a hamlet or a group of hamlets comprising a community and managing its affairs in accordance with traditions and customs.