Section 36(7) in The M.P. Panchayat Nirvachan Niyam, 1995
(7)On receipt of an order of the Revisional Authority declaring the nomination of a candidate to be valid, the Returning Officer shall include the name of such candidate in the list of validly nominated candidates in Form 5 prepared under Rule 35 and affix a copy of the revised list in Form-5 on the notice board in his office, duly recording the date and time of such affixture below his signature.
