Section 22 in The M.P. Nagarpalika Nirvachan Niyam, 1994
22. Manner of publication of notice under Rule 21.
- Notice under Rule 21 shall be published at least twenty days before the date appointed for the poll by affixing a copy of such notice on the notice board in the office of the :-(a)District Election Officer (Municipality);(b)Returning Officer (Municipality); and(c)Municipality concerned.
