Section 36(1)(a) in The M.P. Panchayat Nirvachan Niyam, 1995

[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Madhya Pradesh - Subsection

Section 36(1)(a) in The M.P. Panchayat Nirvachan Niyam, 1995

(a)affix a notice in Form 5-A on the notice board of his office, for information of all candidates for the seat in question, that his order rejecting a nomination paper is subject to the order passed by the Revisional Authority and any candidate aggrieved by his order is lice to appear before such Authority, on the date, time and place mentioned in the notice, and

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State of Madhya Pradesh - Subsection

Section 36(1)(a) in The M.P. Panchayat Nirvachan Niyam, 1995