Section 4(3) in The M.P. Farmers' Organisation Constitution Rules, 1999
(3)Before finalising the lists mentioned in sub-rule (1), the District Collector shall invite objections in Form "E" against inclusion of any name or names in Form "F" and for deletion of any name or names in Form "G" within a week of display under sub-rule (2). After receiving the objections if any, the District Collector shall consider all such objections within a week and finalise such lists, by appending the names to be deleted or incorporated, at the end of each list and a final notice thereof shall be published in Form "H" for verification.
