Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 148 in The M.P. Irrigation Rules, 1974

148.

The Amin, under the general supervision of the Canal Deputy Collector and Irrigation Inspector shall prepare a list of persons who are entitled to be electors from the village under Rule 147 and not disqualified under Rule 145 at least one month before the date fixed for the election, and shall immediately paste it in a prominent place in the village, under the signature of the Irrigation Inspector.