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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Madhya Pradesh - Subsection

Section 39(2) in The M.P. Nagarpalika Nirvachan Niyam, 1994

(2)If no nomination paper has been filed for any seat or if no candidate hits been duly nominated for any seal the Returning Officer shall send a report of this fact to the Election Commission through the District Election Officer and the Election Commission shall lake further action to fill the seat in accordance with the provisions of the Act and these rules.