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 4] [Entire Act] State of Madhya Pradesh - Subsection Section 4(1) in The M.P. Lok Vaniki Rules, 2002 (1)After compliance of the procedure laid down in Rule 3, the Bhumiswami, Gram Panchayat or the Gram Sabha as the case may be, shall have to get a management plan prepared for the same area.
