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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(1)(c) in The M.P. Local Authorities (Electoral Offences) Act, 1964

(c)[ in the case of a Gram Panchayat, Janpad Panchayat and Zila Panchayat, an election to fill the offices of a Panch and Sarpanch of a Gram Panchayat, a member of a Janpad Panchayat and a member of Zila Panchayat respectively under the Madhya Pradesh Panchayat Raj Adhiniyam, 1993 (No. 1 of 1994)] [Substituted by M.P. Act No. 18 of 1994 (w.e.f. 30-5-1994).];