Section 5(9) in The M.P. Panchayat Nirvachan Niyam, 1995
(9)[ Once the number of constituencies and their area is determined by the Collector, in the manner prescribed in above sub-rules, the number of constituencies and their area shall remain the same in subsequent elections, unless any of the events mentioned in sub-rule (1) happens and in subsequent elections, Collector shall notify and publish a statement of constituencies and their area and number of constituencies reserved for Scheduled Castes, Scheduled Tribes, Other Backward Classes and Women in the manner prescribed in sub-rule (5).] [Inserted by Notification No. F.1-40-95-XXII-P-2 dated 5-3-1999.]
