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State of Madhya Pradesh - Section

Section 90 in The M.P. Panchayat Nirvachan Niyam, 1995

90. Manner of notifying election.

- The Commission shall notify or cause to be notified-
(a)every election of a Panch and Sarpanch of a Gram Panchayat, by affixing a notice in Form 26-A on the notice board in the office of the Gram Panchayat concerned and in the office of the Janpad Panchayat within such Gram Panchayat is situate;
(b)every election of member of a Janpad Panchayat, by affixing a notice in Form 26-B on the notice board in the office of the Janpad Panchayat concerned and in the office of the District Election Officer; and
(c)every election of a member of a Zila Panchayat, by affixing a notice in Form 26-C on the notice board in the office of the Zila Panchayat and in the office of the District Election Officer.