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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Madhya Pradesh - Subsection

Section 50(1) in The M.P. Gram Nyayalaya Rules, 2001

(1)The Secretary of that Gram Panchayat where the Gram Nyayalayas situated shall act as Nyayalaya Sahayak of the Gram Nyayalaya and may be paid honorarium, if any, and as may be fixed by the State Government from time to time.