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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(2) in Madhya Pradesh Farmers' Organisation Election Rules, 1999

(2)On receiving nomination paper, the Election Officer shall forthwith number the nomination paper serially in the order in which it is presented and give a receipt as provided in Form 3 for Water Users' Association, in Form 20 for the Distributory Committee and in Form 30 for Project Committee and the Election Officer or such other authorised person shall satisfy himself that the name and number of the candidate and his proposer, as entered in the nomination paper, are the same as those entered in the electoral roll. Whether necessary, he shall direct that the nomination Form be amended so as to be in accordance with the electoral roll.