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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Madhya Pradesh - Subsection

Section 35(2)(c) in The M.P. Panchayat Nirvachan Niyam, 1995

(c)[ that the provisions of Rule 31, 31-A, 32 or 33 have not been complied with.] [Substituted by Notification No. F-1-3-2004-XXII-P-2, dated 20-9-2004. Prior to substitution it was as under: '(c) that there has been a failure to comply with any of the provisions of Rule 31, 32 or 33'.]