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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Madhya Pradesh - Subsection

Section 32(3) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(3)[ Subject to the provisions of sub-sections (2) and (4), the President and the Vice-President of the Zila Panchayat shall be elected by,-and from amongst the elected members thereof.] [Substituted by M.P. Act No. 26 of 1994 (w.e.f. 30-5-1994).]