Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(2) in The M.P. Nagarpalika Nirvachan Niyam, 1994

(2)The Election Commission shall, in consultation with the State Government, appoint a Registration Officer for each municipality and one or more Assistant Registration Officers as may be found necessary' to assist the Registration Officer in the preparation of the list of voters for the municipality.