Section 25 in The M.P. Nagarpalika Nirvachan Niyam, 1994
25. Presentation of nomination papers.
(1)On or before the date appointed under clause (a) of Rule 21 each candidate shall either in person or by his proposer deliver to the Returning Officer or Asstt. Returning Officer so authorised by the Returning Officer for that purpose, during the time and at the place specified in the notice issued under Rule 21, a duly completed nomination paper in the prescribed form and signed by the candidate and [in the ease of election of Mayor or President, by a voter of any ward of the Municipality and in the case of election of Councillor from any ward, by a voter of that ward] [Substituted by Notification No. 84-XVIII-3-97, dated 7-7-1997.] as proposer :Provided that any person who is subject to any disqualifications as voter under the Act shall not be eligible to sign any nomination paper as proposer.(2)Nothing in this rule shall prevent any candidate from being nominated by more than one nomination paper :Provided that not more than [two] [Substituted by Notification No. 53-XVIII-III-95, dated 18-10-1995.] nomination papers shall be presented by or on behalf of any candidate or accepted by the Returning Officer.
