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[Cites 0, Cited by 0] [Section 4(6)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(6)(d) in The M.P. Panchayat Nirvachan Niyam, 1995

(d)The proceedings shall be recorded in writing and signed by the prescribed authority. Signatures of atleast two non-official persons witnessing the drawal of lots shall also be obtained on proceedings. Their names and addresses shall be written below their signatures.