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[Cites 0, Cited by 0] [Section 6C] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6C(2) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(2)If any dispute arises as to whether a person is entitled to vote, the same shall be decided by the person presiding regard being had to the entry in the list of voters of the Gram Sabha area and his decision shall be final.]