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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(1) in The M.P. Nagarpalika Nirvachan Niyam, 1994

(1)The Returning Officer shall provide sufficient number of polling stations for every election under these rules and shall, not later than 2(1 days before the date of poll, publish a list showing the polling stations and the polling area for which they will be set up.