Section 13A(1) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
(1)If the Registration Officer on an application made to him or on his own motion, is satisfied after such inquiry as he thinks fit, that the name of any person in the voters' list finds place in any other Market Committee, the Registration Officer shall, subject to such general or special direction, if any, as may be given by the Managing Director in this behalf, delete the entry :Provided that before taking any action in this behalf, the Registration Officer shall give the person concerned a reasonable opportunity of being heard in respect of the action proposed to be taken in relation to him.
