Section 7(1) in The M.P. Govansh Vadh Pratishedh Rules, 2004
(1)The competent authority of the Municipal Corporations, Municipalities and Nagar Panchayats shall prepare a list in Form 3 of persons, who are partially or fully affected by the provisions of the Act and display it on the notice board in their office for inviting objections. The objections, if any received, shall be disposed off by such competent authority, thereafter a final list of affected persons shall be prepared and the affected person shall be informed.
