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] [Entire Act] State of Madhya Pradesh - Section Section 3 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 3. Notification of village. - The Governor shall, by public notification, specify a village or group of villages to be a village for the purpose of this Act.
