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State of Madhya Pradesh - Section

Section 55 in Madhya Pradesh Farmers' Organisation Election Rules, 1999

55. Power of Election Officer to fix dates etc., in certain cases. - Notwithstanding anything in the foregoing provision of these Rules, the Government or the Divisional Election Authority may, before the filing of nominations in the case of any Water Users' Association, in particular empower the Election Officer to fix dates and period other than those specified or fixed by or under these Rules for all or any of the stages of the election proceedings connected therewith.