Section 15A(1) in The M.P. Panchayat Nirvachan Niyam, 1995
(1)If the Registration Officer on 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 of a Panchayat after its finalization under Rule 12 should be deleted on the ground that the person concerned is registered in the voters' list of any other Panchayat or of any Municipality, the Registration Officer shall, subject to such general or special direction, if any, as may be given by the Commission in this behalf, delete the entry :Provided that before taking any action in this behalf, the Registration Officer shall give the person concerned reasonable opportunity of being heard in respect of the action proposed to be taken in relation to him.
