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[Cites 0, Cited by 0] [Section 22A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22A(2) in The M.P. Nagarpalika Nirvachan Niyam, 1994

(2)The District Election Officer shall issue on demand by any member of public a certified copy of the notice referred to in sub-rule (1), forthwith on payment of the same fee as are prescribed for copies of revenue records.]