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] [Section 10A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10A(2) in The M.P. Nagariya Kshetron Ke Bhumihin Vyakti (Pattadhruti Adhikaron Ka Pradan Kiva Jana) Rules, 1998

(2)The list of members of Mohalla Sabha shall be revised every year under the supervision of the competent officer. The names of such members who died or left the Mohalla permanently shall be removed from the list and the names of all those persons who have attained the age of 18 years on 1st January of that year shall be included in the list.The Chairperson or Secretary of the Mohalla Samiti shall call a meeting of the Mohalla Sabha by affixing a notice to this effect at conspicuous places in the Mohalla Area and by proclaiming by beat of drum in that area.