Section 2(4) in The M.P. Local Authorities (Electoral Offences) Act, 1964
(4)"Returning Officer" means-(a)in the case of an election to a seat of a Councillor of a Municipal Corporation, any officer appointed as such under the Madhya Pradesh Municipal Corporation Act, 1956 (No. 23 of 1956);(b)in the case of an election to a seat of Councillor of a Municipal Council [or Nagar Panchayat] [Inserted by M.P. Act No. 18 of 1994 (w.e.f. 30-5-1994).], any officer appointed as such under the Madhya Pradesh Municipalities Act, 1961 (No. 37 of 1961);(c)[ in the case of an election to a seat of a Panch or a Sarpanch of a Gram Panchayat or of a member of Janpad Panchayat or a Zila Panchayat, any officer appointed as such under the Madhya Pradesh Panchayat Raj Adhiniyam, 1993 (No. 1 of 1994).] [Substituted by M.P. Act No. 18 of 1994 (w.e f. 30-5-1994).]
