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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9A(5) in The M.P. Nagarpalika Nirvachan Niyam, 1994

(5)The District Election Officer, after giving the appellant an opportunity of being heard and making such enquiry as he deems fit, shall pass suitable order on the appeal and the order of the District Election Officer shall be final.]