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State of Maharashtra - Section

Section 3A in Nagpur rules Relating to the Election of Councillors

3A.

On the publication of the notice referred to in rule 1 the Commissioner shall fix the place for the receipt of nomination papers by the Returning Officers. Proclamation setting forth the days, hours and places so fixed and the name of the Returning Officer shall forthwith be made by the Commissioner in each ward and the special constituency mentioned above. Notifications to the same effect shall at the same time be posted at conspicuous places in the wards and at the office of the Registrar of Trade Unions, Madhya Pradesh.