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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Madhya Pradesh - Subsection

Section 34(3) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(3)If before the expiry of the period prescribed in sub-section (2) the Zila Panchayat is not newly constituted, it shall stand dissolved on the expiry' of the said period and the provisions of Section 87 shall apply thereto for a period not exceeding six months within which the Zila Panchayat shall be reconstituted in accordance with the provisions of this Act.