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State of Madhya Pradesh - Section

Section 153 in The M.P. Irrigation Rules, 1974

153.

The Canal Deputy Collector, with the help of the Presiding Officer concerned in the presence of Panch or Sarpanch of Gram Panchayat shall prepare a list of the candidates voted for, indicating the number of votes secured in serial order. He shall then submit the same to the Collector for approval through the Executive Engineer, in order to declare the result of the election.