Section 81(1) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
(1)The District Election Officer may at any time but not later than 15 days from the day of declaration of result under Rule 78 on a report by the Returning Officer, correct, by an order any clerical or arithmetical mistake or error in the result sheet in Forms 22, 23 or in the Return of Election in Form 25 or 26 as the case may be :Provided that no correction or amendment shall be made except after giving a notice to all contesting candidates from the constituency in question, about the date, time and place for taking up the matter for such correction.
