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 7E in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 7E. Removal of member. - The Gram Sabha shall have power to remove any member of the Committee at any time for the reasons to be recorded in writing.
