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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(5) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(5)Any dispute arising between Gram Sabha or any matter concerning more than one Gram Sabha comprised within the area of Gram Panchayat and ail matters contained in sub-section (2) of Section 7 shall be brought before a joint meeting of all Gram Sabhas of that Gram Panchayat.