Section 16 in The M.P. Panchayat Nirvachan Niyam, 1995
16. [ Custody and destruction of papers. [Substituted by Notification No. B-1-40-95-XXII-P-2, dated 4-2-1998.]
- The preliminary voters' list published under Rule 10, the claims and objections received under Rule 11 along with the order of the Registration Officer or Appellate Authority thereon and the papers relating to the proceedings under Rule 15-A shall be preserved in the record room of the District Election Officer until after the next revision of the list and shall then be destroyed.]
