Section 7B(6) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(6)[ All disputes relating to constitution and election of Standing Committees shall be dealt with the provisions of Section 122 and the rules made thereunder.] [Inserted by M.P. Act No. 18 of 2007 (w.e.f 4-7-2007).]
