Section 36(2)(a) in The M.P. Nagarpalika Nirvachan Niyam, 1994

[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

(a)in the case where the appointment is revoked not less than seven days before the commencement of the poll be lodged with the Returning Officer;

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