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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(2) in The M.P. Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 1999

(2)The District Collector shall take necessary steps to conduct elections to fill up any vacancy caused within a period of one month from the dale of occurrence of such vacancy.