Section 2(3)(c) in The M.P. Local Authorities (Electoral Offences) Act, 1964

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State of Madhya Pradesh - Subsection

Section 2(3)(c) in The M.P. Local Authorities (Electoral Offences) Act, 1964

(c)in the case of a Gram Panchayat, Janpad Panchayat or a Zila Panchayat, the Secretary, the Chief Executive Officer or the Secretary appointed respectively under sub-sections (1), (2) and (3) of Section 69 of the Madhya Pradesh Panchayat Raj Adhiniyam, 1993 (No. 1 of 1994), or the person performing the duties of such posts under sub-section (4) of the said section;]

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State of Madhya Pradesh - Subsection

Section 2(3)(c) in The M.P. Local Authorities (Electoral Offences) Act, 1964