Section 9A(1) in The M.P. Nagarpalika Nirvachan Niyam, 1994
(1)If the Registration Officer, on an application made to him or on his own motion, is satisfied after such inquiry as he thinks fit, that the name of any person in the voters' list of a Municipality after its finalisation under Rule 6 should be deleted on the ground that the person concerned is registered in the voters' list of more than one ward of the Municipality concerned or of any other Municipality or of any Panchayat, the Registration Officer shall subject to such general or special directions, if any, as may be given by the Commission in this behalf, delete the entry :Provided that before taking any action in this behalf, the Registration Officer shall give the person concerned a reasonable opportunity of being heard in respect of the action proposed to be taken in relation to him.
