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

State of Madhya Pradesh - Subsection

Section 6(4) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(4)If any dispute arises as to whether it person is entitled to attend a meeting of the Gram Sabha, the same shall be decided by the person presiding regard being had to the entry in the list of voters of the Gram Sabha area and his decision shall be final.