Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 40A] [Entire Act] State of Madhya Pradesh - Subsection Section 40A(7) in The M.P. Panchayat Nirvachan Niyam, 1995 (7)The Commission shall, after satisfying itself that the Returning Officer has duly reviewed his order, issue revised time schedule for completion of election for the seat in question.]
