Section 3(8) in The M.P. Panchayat Nirvachan Niyam, 1995
(8)[ Once the number of wards and their area is determined by the Collector, in the manner prescribed in sub-rules (1) to (7), the number of wards and their area shall remain the same in subsequent elections, unless any of the events mentioned in sub-rule (1) happens and in subsequent elections, the Collector shall notify and publish a statement of wards and the area thereof number of wards reserved for Scheduled Castes, Scheduled Tribes, Other Backward Classes and women in the manner prescribed in sub-rule (4).] [Inserted by Notification No. F.1-40-95-XXII-P-2, dated 5-3-1999.]
