Section 56N(4) in The Maharashtra Cooperative Societies Rules, 1961
(4)On the presentation of a nomination paper, the Returning Officer shall satisfy himself that the names and the numbers of the candidates and his proposer and seconder are as entered in the list of voters excepting in the case of nomination paper presented under the provision of sub-section (3) of Section 73B for reserved constituency. If a nomination paper is rejected under this rule, the Returning Officer shall record thereon his reasons for rejecting the same, and in that case, the candidate may deliver a fresh nomination paper subject, however, to all the provisions of his rule :Provided that, the Returning Officer shall permit any clerical or technical error in the nomination paper in regard to the said names or numbers to be corrected in order to bring them into conformity with the corresponding entries in the list of voters and where necessary, any clerical or printing error in the said entries shall be overlooked.
