Section 22A in The M.P. Nagarpalika Nirvachan Niyam, 1994
22A. [ Publication of notice regarding reservation status seats. [Inserted by Notification, No. 65-XVIII-3-98, dated 28-10-1998.]
(1)The District Election Officer shall, simultaneously with the publication of notice of election under Rule 21, a get a notice in Form 2-A published showing the status of reservation of every seat in a Municipality for which election is to be held, by affixing a copy thereof on the notice board in the office of-(a)District Election Officer(b)Returning Officer; and(c)Municipality concerned.(2)The District Election Officer shall issue on demand by any member of public a certified copy of the notice referred to in sub-rule (1), forthwith on payment of the same fee as are prescribed for copies of revenue records.]
