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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(l) in The M.P. Nagarpalika Nirvachan Niyam, 1994

(l)"Returning Officer" means the Returning Officer (Municipality) appointed by the State Election Commission or when so authorised by the Election Commission, the District Election Officer (Municipality), as a Returning Officer for election to any Municipality and includes an Assistant Returning Officer (Municipality);