Section 8(3) in The M.P. Nagarpalika Nirvachan Niyam, 1994
(3)Notwithstanding anything contained in sub-rule (2) it shall not be necessary to revise the voters' list before any bye-election which is held during the calendar year in relation to the first day of January whereof the list has been originally prepared :Provided that the Election Commission may, for reasons considered sufficient by it, direct special revision of the voters' list before holding a bye-election.
