Section 8 in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
8. Publication of Voters' List for inviting claims and objections.
(1)(i)After the preparation of voters' list, under Rule 7 the Registration Officer shall give a public notice in Form 2, inviting claims for inclusion of names in the list and objections to any entry therein, by exhibiting the notice at-(a)Notice board in the office of concerned Market Committee;(b)Notice board in the office of Janpad Panchayat.(ii)The notice shall specify the period during which and the officer with whom an objection or claim may be lodged and the date, time and place for hearing of such objections and claims, if any, by the Registration Officer.(2)Simultaneously with the publication of notice under sub-rule (1), the voters list shall be made available by the Registration Officer for inspection, by keeping a copy thereof at his office and the office of the concerned Market Committee.
