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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(i) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995

(i)"Returning Officer" means Returning Officer (Panchayat) appointed by the State Election Commission or when so authorised by the State Election Commission, by the District Election Officer as a Returning Officer for election to any panchayat.