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State of Madhya Pradesh - Section

Section 49 in Madhya Pradesh Farmers' Organisation Election Rules, 1999

49. Grant of Election Certificate. - As soon as may be, after a candidate has been declared by the Election Officer under Rule 20 or as the case may be under Rule 50, to be elected, the Election Officer shall grant such candidate a certificate of election in Form 18, and obtain from the candidate an acknowledgment of its recent duly signed by him and immediately send the acknowledgment by a registered post to the District Election Authority under intimation to the Divisional Election Authority.