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State of Madhya Pradesh - Section

Section 69 in The M.P. Nagarpalika Nirvachan Niyam, 1994

69. Counting of votes.

(1)Every ballot paper which is not rejected under Rule 68 shall be counted :Provided that no cover containing tendered ballot paper shall be opened and no such ballot paper shall be counted.
(2)In case the number of polling station in a ward is more than one, the counting for various polling stations in that ward shall be taken up one by one and the result thereof shall be recorded separately for each polling station in Form 21.
(3)After the counting in respect of all polling stations in a ward has been completed, the Returning Officer shall compile the result in the final result sheet in Form-22.He shall also record therein the number of E.D. votes cast in favour of each candidate on the basis of entries in Form 20 and then total-up the number of valid votes polled by each candidate and announce the same.