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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(2) in The M.P. Panchayat Nirvachan Niyam, 1995

(2)Where there are more than one ward in a village, the Collector shall form each ward so as to conform, as far as possible, to the order in which the houses of the voters fall in consecutive order.