Section 27(2)(i) in The M.P. Janpad Panchayat and Zila Panchayat Standing Committees (Election of Members, Powers and Functions and Term of Members and Procedure for the Conduct of Business) Rules, 1994

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State of Madhya Pradesh - Subsection

Section 27(2)(i) in The M.P. Janpad Panchayat and Zila Panchayat Standing Committees (Election of Members, Powers and Functions and Term of Members and Procedure for the Conduct of Business) Rules, 1994

(i)The abstracts of the decision taken and the minutes of the meeting Of the Standing Committees of the Janpad Panchayai shall be placed in the next meetings of the Janpad Panchayat by the Chief Executive Officer, who shall also send copies thereof to the Chief Executive Officer of the Zila Panchayat for information.

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State of Madhya Pradesh - Subsection

Section 27(2)(i) in The M.P. Janpad Panchayat and Zila Panchayat Standing Committees (Election of Members, Powers and Functions and Term of Members and Procedure for the Conduct of Business) Rules, 1994