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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(viii) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(viii)[ "Gram Sabha" means a body consisting of persons registered in the electoral rolls relating to a revenue village or forest village comprised within the area of the Gram Panchayat;] [Substituted by M.P Act No 5 of 1999 (w.e.f. 5-4-1999).]