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

State of Madhya Pradesh - Subsection

Section 9A(2) in The M.P. Nagarpalika Nirvachan Niyam, 1994

(2)No deletion of any entry shall be made under sub-rule (1) after the last date fixed for making nomination in the notice issued under Rule 21 for an election in any ward of the Municipality concerned and before the completion of that election.