Section 12(4) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
(4)Notwithstanding anything contained in a forgoing sub-rules it shall not be necessary to revise such list before a bye-election. If it is held within one year from the date of preparation of the first list :Provided that the State Government may, for sufficient reasons revise the list before bye-election.] [Inserted by Notification No. D-5-86-97-XIV-3, dated 6-3-1999.]
