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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(1) in The M.P. Nagarpalika Nirvachan Niyam, 1994

(1)The Election Commission shall in consultation with the State Government, appoint a District Election Officer (Municipality) for each district and one or more Deputy District Election Officers (Municipality) as may be found necessary to assist the District Election Officer in the conduct of elections to Municipalities in the district.