Section 52(7) in Madhya Pradesh Farmers' Organisation Election Rules, 1999
(7)Notwithstanding anything contained in this rule, if a candidate dies at any time before orders are passed by the Divisional Election Authority under sub-rule (3) or at, any time after the passing of such orders but before commencement of the continuation poll, as the case may be, the Election Officer shall upon being satisfied of the fact of the death of the candidate intimate such fact to the Divisional Election Authority, stop all further proceedings in connection with the election and start election proceedings afresh in all respects as if for a new election :Provided that no fresh nomination shall be necessary in the case of the remaining candidates who stood nominated at the time when the poll was stopped.
