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 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(4) in The M.P. Farmers' Organisation Election Rules, 1999

(4)For the purpose of this rule, a certified copy of an entry in the voters' list in force of a Water Users' Association/Distributory Committee/Project Committee, as the case may be, shall be conclusive evidence of the fact that the person referred to in that entry is an elector for the Water Users' Association/Distributory Committee/Project Committee, unless it is proved that he is subject to any disqualification mentioned in the Act.