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] [Section 96] [Entire Act] State of Madhya Pradesh - Subsection Section 96(1) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 (1)A [Panchayat or Gram Sabha] [Substituted by M.P. Act No. 3 of 2001 (w.e.f. 26-1-2001).] may make bye-laws consistent with this Act and rules made thereunder.
