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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(k) in The M.P. Nagarpalika Nirvachan Niyam, 1994

(k)"Registration Officer" means the Electoral Registration Officer (Municipality) and includes Assistant Electoral Registration Officer t Municipality) appointed by the State Election Commission, in consultation with the State Government;