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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(d) in The M.P. Zila Panchayat (Business) Rules, 1998

(d)"Prescribed Authority" means such officer or authority as the State Government may by notification direct to discharge the functions of a prescribed authority under clause (XXI) of Section 12 of the Act;