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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Chattisgarh - Subsection

Section 77(2) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995

(2)After the counting of votes in respect of a polling station has been completed, the Returning Officer or such other officer authorised by him, shall make the entries in result sheet in Form 16 for Panchas and in Part one of the result sheet in Form 17, 18 and 19 for sarpanch, members of Janpad Panchayat and Zila Panchayat respectively and announce the total number of votes polled by each candidate.