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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(3)(i) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(i)[two and half year] [Substituted by M.P. Act No. 18 of 2007 (w.e.f. 4-7-2007).] from the date on which the Sarpanch or Up-Sarpanch enter their respective office;