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AIR 2000 SUPREME COURT 3586(2)
::2000 AIR SCW 3932
Supreme Court Of India
Hon'ble Judge(s):
G. B. Patnaik,
U. C. Banerjee
, JJ
Madhya Pradesh Panchayat Act (35 of 1981) , S.83(1)(2)— (since repealed) Cancellation of appointment - Order passed by Collector without giving apportunity of hearing to oppointees - Invalid - Orders - Quashed and candidates deemed to be continuing in service - Collector may pass fresh orders in exercise of power under S. 83(1). (Para 7 8)
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