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

State of Madhya Pradesh - Subsection

Section 16(2) in The M.P. Nagarpalika Nirvachan Niyam, 1994

(2)No change shall be made by the Returning Officer in the location of a polling station notified under sub-rule (1), without previous approval of the Election Commission, which shall be sought through the District Election Officer.