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State of Madhya Pradesh - Section

Section 81 in The M.P. Panchayat Nirvachan Niyam, 1995

81. Preparation of return of election and declaration of result.

(1)The Returning Officer shall prepare a return of election to the office of-
(a)Panch in Form 20 on the basis of result sheet complied in Form 16;
(b)Sarpanch in Form 21 on the basis of result sheet complied in Form 17;
(c)Member of Janpad Panchayat in Form 22 on the basis of the result sheet complied in Form 18;
(d)Member of Zila Panchayat in Form 23, of the basis of the result sheet complied in Form 19.
and declare the candidate who has received the largest number of valid votes elected.
(2)The return of election and declaration made under sub-rule (1) shall be subject to the order passed by the District Election Officer under Rule 84, if any.
(3)The Returning Officer shall send two signed copies of every return under sub-rule (1) to the District Election Officer who shall retain one copy in his office and send the other copy of the Commission forthwith.