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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Madhya Pradesh - Subsection

Section 35(8) in The M.P. Panchayat Nirvachan Niyam, 1995

(8)Immediately alter all the nomination papers have been scrutinised and decisions accepting or rejecting the same have been recorded, the Returning Officer shall prepare ward wise or constituency-wise lists of candidates whose nominations have been accepted in Form 5 and affix the lists on the notice board of his office, duly recording the date and time of affixture below his signature.