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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(3) in The M.P. Panchayat Nirvachan Niyam, 1995

(3)For the purpose of drawal of lots a notice in which the place, date and lime for drawal of lots has been described shall be exhibited at least five days before the date of drawal of lots by the prescribed authority in relation to Gram Panchayat-
(a)on the notice board of Collector's Office;
(b)on the notice board of the office of the Tahsil Office within which the block lies;
(c)on the notice board of the office of concerned Janpad Panchayat; and
(d)on the notice board of every Gram Panchayat within the Block concerned.