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State of Madhya Pradesh - Section

Section 39 in The M.P. Nagarpalika Nirvachan Niyam, 1994

39. Uncontested Election.

- [(1) If for any seat, after the date and time fixed for withdrawal of candidature, there remains only one candidate in the field, the Returning Officer shall forthwith declare in Form 14 such candidate as duly elected to fill the seat and shall send copy of such declaration to the Election Commission through the District Election Officer.] [Substituted by Notification No. 53-XVIII-III-95, dated 18-10-1995.]
(2)If no nomination paper has been filed for any seat or if no candidate hits been duly nominated for any seal the Returning Officer shall send a report of this fact to the Election Commission through the District Election Officer and the Election Commission shall lake further action to fill the seat in accordance with the provisions of the Act and these rules.