Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 13 in The M.P. Maihar Sharda Devi Mela Adhiniyam, 1998

13. Functions of Gram Panchayat and Janpad Panchayat within Mela Area.

- Notwithstanding the provisions of the Madhya Pradesh Panchayat Raj Adhiniyam, 1993 (No. 1 of 1994), the State Government may, by notification in the Gazette, empower the Mela Committee to exercise all or any of the powers and to perform all or any of the functions of the Gram Panchayat and Janpad Panchayat having jurisdiction over the whole or any part of the Mela Area, during the Mela Season, so long as and to the extent to which, these powers are so vested in the Mela Committee the Gram Panchayat and Janpad Panchayat shall cease to exercise those powers and to perform those functions in the area so notified :Provided that the Gram Panchayat having jurisdiction over the Mela Area or any part thereof, shall not at any time, exercise any powers, vested in it under any law for the time being in force, with regard to allotment or management of land comprising the Mela Area.