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

State of Madhya Pradesh - Subsection

Section 2(i) in The M.P. Panchayat Nirvachan Niyam, 1995

(i)"Returning Officer" means Returning Officer (Panchayat) appointed by the State Election Commission, or when so authorized by the State Election Commission, by the District Election Officer as a Returning Officer for election to any Panchayat;