Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 9 in The M.P. Nagarpalika Nirvachan Niyam, 1994

9. [ Finalisation of Voters' List. [Substituted by Notification 82-XVIII-3-97, dated 7-7-1997.]

- Subject to the provision of Rule 9-A. no correction in any entry or inclusion or deletion of any name shall be made in the voter's list after its finalisation under Rule 6 :Provided that clerical, technical or printing error or omission, apparent on the face of the record, regarding any voter may be corrected by the Registration Officer at any lime before the last date, and time fixed for making nomination under Rule 21.]