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[Cites 0, Cited by 0] [Section 47B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 47B(1) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(1)The provisions of Section 122 relating to election disputes and rules made thereunder shall apply mutatis mutandis in relation to election of Member or Chairman under Sections 46 and 47.