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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(2) 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

(2)If, the number of such candidates is less than the number of seats, the presiding authority shall declare all such candidates to have been duly elected and shall either call for fresh nominations or adjourn the election to the next meeting of the Janpad Panchayat or Zila Panchayat as the case may be, to fill up the remaining scat or seats.