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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(2) in The M.P. Panchayat Nirvachan Niyam, 1995

(2)Every claim or objection shall be preferred in such form as may be prescribed by the Commission and shall either be presented to the Registration Officer or to such other officer as may be nominated by him in this behalf.