Section 5 in The M.P. Nagarpalika Nirvachan Niyam, 1994
5. Claims and objections.
(1)Any person, whose name is not entered in the voters' list or is entered at an incorrect place or with incorrect particulars or any person whose name is entered in the list and who objects to the inclusion of his own name or the name of any other person in that list, may prefer a claim or objection by delivering to the Registration Officer an application in writing duly signed by him not later than 3 O'clock in the afternoon of the last day specified in the notice under Rule 4 and no claim or objection thereafter shall be entertained.(2)Every claim or objection shall be preferred in such form as may be prescribed by the Election Commission and shall either be presented to the Registration Officer or to such other officer as may be nominated by him in this behalf.(3)A claim or objection may be accompanied by any documents on which the claimant or objector relies.
