Section 29(4) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(4)[ If any constituency fails to elect a member, fresh election proceedings shall be commenced in such constituency within six months lo fill the seat :Provided that further proceedings of election of President and Vice-President of Zila Panchayat shall not be stayed pending the election of a member in accordance with this sub-section :Provided further that if such constituency again fails to elect a member, fresh election proceedings shall not be commenced in such constituency unless the State Election Commission is satisfied that there is likelihood of such constituency electing a member.] [Substituted by M.P. Act No. 26 of 1994 (w.e.f 30-5-1994).]
