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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Madhya Pradesh - Subsection

Section 56(b) in M.P. Minor Mineral Rules, 1996

(b)Janpad Panchayat shall be a unit at the district level for distribution of revenue. After distributing the revenue upto 3 lakh rupees of Gram Panchayat concerned, the balance amount, if any, shall be deemed to be the income of the concerned Janpad Panchayat. The revenue upto one crore rupees shall be allotted to concerning Janpad Panchayat in a financial year. After allotment to the concerned Gram Panchayat, the balance amount, if any, shall be distributed equally among the other Janpad Panchayats of the district and this distribution shall include that Janpad Panchayat also, to whom one crore rupees has been allotted.