Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(1) in The M.P. Panchayat Nirvachan Niyam, 1995

(1)As soon as the voters' list is ready, the Registration Officer shall give a public notice inviting claims for inclusion of names in the list and objections to any entry therein, in such form as may be prescribed by the Commission and shall gel the notice displayed on the notice board in the office of :-
(a)Registration Officer;
(b)Gram Panchayat concerned; and
(c)Janpad Panchayat within which the Gram Panchayat lies.