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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(4) in The M.P. Farmers' Organisation Election Rules, 1999

(4)The Additional Collector of the District shall be Additional District Election Authority. The Tehsildar, or the Sub-Divisional Officer (Revenue), as the case may be in the District shall be the Deputy District Election Authority.