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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(1) in The M.P. Panchayat Nirvachan Niyam, 1995

(1)The Commission shall, in consultation with the State Government, appoint a District Election Officer for each district and one or more Deputy District Election Officers as may be found necessary' to assist the District Election Officer in the conduct of elections of Panchayats in the district.