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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(1) in The M.P. Municipal Corporation Act, 1956

(1)The superintendence, direction and control of the preparation of electoral rolls for and the conduct of [all elections of Councillors and Mayors] of the Municipal Corporation shall be vested in the State Election Commission.