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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Madhya Pradesh - Subsection

Section 27(2) in The M.P. Nagarpalika Nirvachan Niyam, 1994

(2)The Returning Officer shall inform the person delivering the nomination paper about the date, time and place fixed for the scrutiny of nominations and shall enter in the nomination paper its serial number and sign thereon a certificate stating the date on which and the hour at which the nomination paper was delivered to him, and shall, as soon as may be thereafter, cause to be affixed on the notice board in his office a notice of the nomination in Form 4, containing description similar to those contained in the nomination paper, both the candidate and of the proposer.]