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 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(3) in The M.P. Farmers' Organisation Election Rules, 1999

(3)The District Collector shall be the District Election Authority. The functions of the Divisional Election Authority under these rules may also be performed, by the District Election Authority within his jurisdiction, as may be authorised by Divisional Election Authority.