Section 2(4)(c) in The M.P. Local Authorities (Electoral Offences) Act, 1964

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State of Madhya Pradesh - Subsection

Section 2(4)(c) in The M.P. Local Authorities (Electoral Offences) Act, 1964

(c)[ in the case of an election to a seat of a Panch or a Sarpanch of a Gram Panchayat or of a member of Janpad Panchayat or a Zila Panchayat, any officer appointed as such under the Madhya Pradesh Panchayat Raj Adhiniyam, 1993 (No. 1 of 1994).] [Substituted by M.P. Act No. 18 of 1994 (w.e f. 30-5-1994).]

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State of Madhya Pradesh - Subsection

Section 2(4)(c) in The M.P. Local Authorities (Electoral Offences) Act, 1964