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State of Madhya Pradesh - Section

Section 61 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

61. Power to compromise.

- A Panchayat may, with the previous sanctions of the prescribed authority, compromise any suit instituted by or against it or any claim or demand arising out of any contract entered into it under this Act on such terms as it may deem fit.[Chapter VI-A] [Inserted by M.P. Act No. 43 of 1997 (w.e.f. 5-12-1997)] Colonization