Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 91 in The M.P. Panchayat Nirvachan Niyam, 1995

91. Repeal.

- The Madhya Pradesh Panchayat Nirvachan Niyam, 1994, are hereby repealed.Panchayat ElectionForm-1[See Rule 9(1)]Voters' List
Name of Gram Panchayat ................................... Block ..........................
District ................................... Ward No. ....................
Serial number House number (if any) Name of Voter Name of father/ Husband Male/ Female Age
(1) (2) (3) (4) (5) (6)
           
Registration OfficerSupplementary Voters' ListWard No. .........................
(1)List of Additions
Serial number House number (if any) Name of Voter Name of father/ Husband Male/Female Age
(1) (2) (3) (4) (5) (6)
           
(2)List of Corrections
Serial Number of Main List Name of Voter Existing Entry (which is to be corrected) Corrected entry
(1) (2) (3) (4)
       
(3)List of Deletions
Serial No. of Main List Name of voter
(1) (2)
   
Registration OfficerForm – 1(A)[See rule 10-1(1)]Office of Registration Officer
Place .............................. Date...........................
Notice :- Publication of voters list of panchayats.The residents within the area of Gram Panchayat arc hereby noticed that ward-wise voters' lists of the Gram Panchayats situated in my jurisdiction have been published today. The voters' list which is being published alongwith this notice, is available in my office and the office of the concerned Gram Panchayat and Janpad Panchayat for free inspection.