Section 37(2) in The M.P. Panchayat Nirvachan Niyam, 1995
(2)[ The application may be given either by the candidate in person or by the proposer or election agent who has been authorised in this behalf in writing by the candidate and the application shall be presented along with the receipt of the nomination paper given by the candidate or his proposer at the lime of presentation of the nomination paper under Rule 32.] [[Substituted by Notification No. F.1-40-XXII-P-2, dated 10-4-2002. Prior to substitution it was as under:'The application may be given either by the candidate in person or by his proposer or election agent who has been authorized in this behalf in writing by the candidate :Provided that where the application is delivered to the Returning Officer by the proposer or the election agent of a candidate, it shall be accepted only if presented along with the acknowledgment of the nomination paper given to the candidate or his proposer at time of presentation of the nomination paper under Rule 32'.]]
