Section 4(1) in The M.P. Nagarpalika Nirvachan Niyam, 1994
(1)As soon as the voters' list is ready, the Registration Officer shall give a public notice inviting claims for inclusion of names in the list and objections to any entry' therein, by displaying a notice in such form as may be prescribed by the Election Commission and making a copy of the list available for inspection-(a)at his office, if it is within the Municipality;(b)at the office of the Municipality; and(c)at such other places in or near the ward as may be specified by him for the purpose.
