Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 40] [Entire Act] State of Madhya Pradesh - Subsection Section 40(g) in The M.P. Nagar Tatha Gram Nivesh Adhiniyam, 1973 (g)[Five non official member to be appointed by the State Government out of whom at least two shall be women] [Substituted by M.P. Act No. 26 of 1999.];
