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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Madhya Pradesh - Subsection

Section 89(2) in The M.P. Panchayat Nirvachan Niyam, 1995

(2)The District Election Officer shall ensure due observance of sub-rule (J) and send to the Commission, in the first week of every month a consolidated statement of vacancies in the various Panchayats of the District, whereupon, the Commission shall take necessary action to fill the vacant seats and the provisions of these rules shall, mutatis mutandis apply to fresh poll taken to fill such seats.