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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Madhya Pradesh - Subsection

Section 44(4) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(4)The President or Sarpanch shall call a meeting of the Zila Panchayat, Janpad Panchayat or Gram Panchayat, as the case may be, atleast once every month. If the President or Sarpanch fails to call the meeting in any month the [the Chief Executive Officer of the Zila Panchayat or Janpad Panchayat or Secretary of the Gram Panchayat as the case may be] [Substituted by M.P. Act No. 26 of 1994 (w.e.f 30-5-1994).] shall issue a notice of the meeting of the Panchayat concerned as soon as twenty five days elapsed after the date of the last meeting.