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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(10) in The M.P. Janpad Panchayat and Zila Panchayat Standing Committees (Election of Members, Powers and Functions and Term of Members and Procedure for the Conduct of Business) Rules, 1994

(10)The presiding authority shall then under his hand and seal record in the statement referred in sub-rule (9) the names(s) of the candidate(s) who has/have secured the highest number of valid votes in descending order and declare him or them to be elected as per the number of seats vacant.