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

State of Madhya Pradesh - Subsection

Section 3(4) in The M.P. Panchayat Nirvachan Niyam, 1995

(4)The wards formed under this rule shall be notified by the Collector by affixing a statement thereof on the Notice Board of the Collector's office as well as at a conspicuous place in each village of the Gram Panchayat area.