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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(5) in The M.P. Panchayat Nirvachan Niyam, 1995

(5)The constituencies formed under this rule shall, with their description be notified by affixing a statement as follows :-
(i)On the notice board of the Collector's Office.
(ii)On the notice board of the office of Zila Panchayat.
(iii)On the notice board of Block Development Office.
(iv)On the notice board of Janpad Panchayat Office.
(v)On the notice board of Tahsildar's Office.