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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Madhya Pradesh - Subsection

Section 47(2) in The M.P. Panchayat Nirvachan Niyam, 1995

(2)If no nomination paper has been filed for any seat or if no candidate has been duly nominated for any seat, the Returning Officer shall send a report of this fact to the Commission through the District Election Officer, which shall take further action to fill such seat in accordance with the provision of the Act and these rules.