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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. Panchayat Nirvachan Niyam, 1995

(2)The Commission shall appoint, in consultation with the State Government, a Registration Officer for Panchayats in a district and one or more Assistant Registration Officers, as may be found necessary to assist the Registration Officer in the preparation of voters' list for Panchayats.