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State of Madhya Pradesh - Section

Section 43 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

43. [ Power to make rules. [Substituted by M.P. Act No 26 of 1994 (w.e.f. 30-5-1994).]

- The State Government shall in consultation with the State Election Commission make rules for the preparation of Electoral rolls and conduct of all Elections to the Panchayats.]