Section 44(2) in The M.P. Panchayat Nirvachan Niyam, 1995
(2)Such declaration shall-(a)in the case where the appointment is revoked not less than seven days before the commencement of the poll be lodged with the Returning Officer; and(b)in any other case, be lodged with the Returning Officer or the Presiding Officer of the polling station where the polling agent was appointed for duty.
