Section 77(2) in The M.P. Gram Nyayalaya Rules, 2001

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State of Madhya Pradesh - Subsection

Section 77(2) in The M.P. Gram Nyayalaya Rules, 2001

(2)Name in full of the Seconder.............Resident.....................................

Place...............	............................
Date................	Signature of Seconder

I give my assent to the nomination for the post of Pradhan, I agree to serve as a Pradhan of Gram Nyayalaya, if I am elected.

Place...............	............................
Date................	Signature of the candidate

Form VII[See Rule 55 (5)]Ballot Paper

Sl. No.	Name of contesting candidate	Mark (X)
(1)	(2)	(3)

Signature of theChief Executive Officer......Janpad PanchayatForm VIII[See Rule 65]Gram Nyayalaya ...... CircleSummons/Notice

Sl. No....................	Date......................
Name of Parties	......................
Vs.
Nature of claim/offence	......................
Date of Institution	......................

Whereas the above mentioned case will be placed before the Gram Nyayalaya on............ (date) at...........(time).You are hereby required to attend the Gram Nyayalaya as an accused/ defendant/witness for giving evidence/or to produce the following documents :

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State of Madhya Pradesh - Subsection

Section 77(2) in The M.P. Gram Nyayalaya Rules, 2001