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 17D] [Entire Act] State of Madhya Pradesh - Subsection Section 17D(5) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967 (5)In the transaction of its business, the Rate Fixation Committee shall follow such procedure as it may lay down by a resolution passed by a majority of two-thirds of its members;
