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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Madhya Pradesh - Subsection

Section 81(1) in The M.P. Panchayat Nirvachan Niyam, 1995

(1)The Returning Officer shall prepare a return of election to the office of-
(a)Panch in Form 20 on the basis of result sheet complied in Form 16;
(b)Sarpanch in Form 21 on the basis of result sheet complied in Form 17;
(c)Member of Janpad Panchayat in Form 22 on the basis of the result sheet complied in Form 18;
(d)Member of Zila Panchayat in Form 23, of the basis of the result sheet complied in Form 19.
and declare the candidate who has received the largest number of valid votes elected.