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State of Madhya Pradesh - Section

Section 17 in The M.P. Zila Yojna Samiti Nirvachan Niyam, 1995

17. Custody of Election Papers.

- The Collector shall keep all the election papers under a seal cover in safe custody in his office for one year and shall thereafter unless otherwise directed by the Government, be destroyed.Form I[See sub-rule (1) of Rule 10] [Substituted by Notification No. F. 9-11-95-XXIII-P-2, dated 21-3-1996.]Form of Nomination for Election of Members of Zila Yojna Samiti of.......... District.I nominate the following person as a candidate for election to the seat of a member of the ............ Zila Yojna Samiti for rural area/Municipal Corporations/Municipal Councils/Nagar Panchayats.