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] [Section 6] [Entire Act] State of Madhya Pradesh - Subsection Section 6(1) in The M.P. Lok Vaniki Rules, 2002 (1)Every Bhumiswami, Gram Panchayat or Gram Sabha, as the case may be, after having received the sanctioned management plan from the competent authority, shall implement the management plan as per the prescriptions and conditions.
