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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(5) in The M.P. Panchayat Nirvachan Niyam, 1995

(5)Any adult inhabitant of the Gram Panchayat area may, if he objects to anything contained in statement affixed under sub-rule (4), submit his objection in writing to the Collector within five days from the date of the affixture of the statement.