Section 38(3) in The M.P. Nagarpalika Nirvachan Niyam, 1994
(3)When a poll is countermanded under sub-rule (1) or sub-rule (2), all proceedings with reference to the election shall be commenced afresh in all respects as if for a new election in accordance with the rules hereinbefore :Provided that :(i)no further nomination shall be necessary in the case of a person who was a contesting candidate at the time of the countermanding of the poll; and(ii)no person who has given an application of withdrawal of his candidature under sub-rule (1) of Rule 29 before the countermanding of the poll, shall be ineligible for being nominated as a candidate for the election after such countermanding.
