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 17] [Entire Act] State of Madhya Pradesh - Subsection Section 17(3) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 (3)Not less than [half] [Substituted by M.P. Act No. 18 of 2007 (w.e.f. 4-7-2007).] of the total number of seats of Sarpanchas within the block shall be reserved for women.
