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State of Madhya Pradesh - Section

Section 10 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

10. Establishment of Gram Panchayat, Janpad Panchayat and Zila Panchayat

(1)There shall be a Gram Panchayat for every village specified as a village for the purposes of this Act under Section 3.
(2)The Governor may, by notification, divide a district into blocks. The notification shall specify the name of every such block, its headquarters and the area comprised therein. For every block there shall be a Janpad Panchayat which shall be known by the name of the block.
(3)There shall be a Zila Panchayat for every district :[Provided that every Municipal Corporation, Municipal Council or Nagar Panchayat constituted under the relevant law for the time being in force shall form a separate administrative unit for the area within its jurisdiction.] [Substituted by M.P. Act No. 26 of 1994 (w.e.f. 30-5-1994).]