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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(2) in The M.P. Panchayat (Procedure of Meeting and Conduct of Business) Rules, 1994

(2)Such office-bearer may challenge the decision of the Chairperson who shall thereupon put the question in the meeting. The decision that may be taken at the meeting shall be final.