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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Madhya Pradesh - Subsection

Section 32(1) in The M.P. Municipalities Act, 1961

(1)The superintendence, direction and control of the preparation of electoral rolls for and the conduct of [all elections of Presidents and Councillors] of the Municipality shall be vested in the State Election Commission.