Section 44(5)(a) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995

[Cites 0, Cited by 0] [Section 44(5)] [Section 44] [Entire Act]

(a)in the case where such appointment is made not less than seven days before the commencement of the poll be given, to the Returning Officer, and

Legal Document View