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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Madhya Pradesh - Subsection

Section 34(2) in The M.P. Panchayat Nirvachan Niyam, 1995

(2)The Returning Officer shall inform the person delivering the nomination paper, of the date, time and place fixed for the scrutiny of nominations and shall enter on the nomination paper its serial number anti sign thereon a certificate stating the date on which and the hour at which the nomination paper has delivered to him, and shall, as soon as may be thereafter, cause to be affixed on the notice board in his office a notice of the nomination containing descriptions similar to those contained in the nomination paper, both of the candidate and of the proposer.