Section 22A(1) in The M.P. Nagarpalika Nirvachan Niyam, 1994
(1)The District Election Officer shall, simultaneously with the publication of notice of election under Rule 21, a get a notice in Form 2-A published showing the status of reservation of every seat in a Municipality for which election is to be held, by affixing a copy thereof on the notice board in the office of-(a)District Election Officer(b)Returning Officer; and(c)Municipality concerned.
