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State of Madhya Pradesh - Section

Section 86 in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

86. Public Building for election purposes.

- Any Government building within the limits of the Market area selected by the Election Authority for the location of the Polling Station for the conduct of the Election shall be placed at the disposal of the Presiding Officer with effect from such date as the Election Authority may direct.