Section 4 in The M.P. Farmers' Organisation Constitution Rules, 1999
4. Preparation of Landholders List, Voters List and other Water Users' List.
(1)The District Collector shall prepare or cause to be prepared by the authorised officer, the list of landholders on the basis of record of rights, in Form "C". On the basis of the list as so prepared, he shall prepare or cause to be prepared territorial constituency-wise voters list in Form "D ", consisting of those landholders who have completed eighteen years of age as on the date of issue of notification for conducting elections in a Water Users' Area for electing the President and the Members of the Managing Committee of the Water Users' Association.(2)The lists prepared under sub-rule (1) shall be displayed on the notice board of the office of the concerned Gram Panchayat and the Janpad Panchayat.(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.(4)Each landholder in the Water Users' Area shall have one vote only irrespective of his land holdings in the said area.(5)(i)In case, a landholder has land in more than one Territorial Constituency of a Water Users' Area, the land holder shall opt for one constituency by giving a declaration as specified in Form "I" to the Authorised Officer.(ii)In case no such option is exercised by the landholder, the Authorised Officer shall, allot his vote to the constituency in which the landholder holds the maximum extent of land; where such land held is the same in two constituencies any of the constituency may be allotted.(6)The lists prepared under sub-rule (1) shall be revised six months before the commencement of the subsequent elections in accordance with the provisions of the Madhya Pradesh Farmers' Organisation Election Rules, 1999.
