Section 46(2) in The Bihar Municipal Election Rules, 2007
(2)Nothing contained in clause (ii), clause (iii), clause (iv), or clause (v) of sub-rule (1) shall be deemed to authorise the refusal of the nomination of any candidate on the ground of any irregularity in respect of a nomination paper, if the candidate has been duly nominated by means of another nomination paper in respect of which no irregularity has been committed.
