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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Madhya Pradesh - Subsection

Section 27(1) in The M.P. Nagarpalika Nirvachan Niyam, 1994

(1)On presentation of the nomination paper under sub-rule (1) of Rule 25, the Returning Officer shall satisfy himself that the serial number and the name of the candidate and his proposer as entered in the nomination paper are the same as those entered in the voters' list:Provided that the Returning Officer shall permit any misnomer or inaccurate description or clerical or technical error in the nomination paper to be corrected and where necessary shall overlook any such misnomer or inaccurate description or clerical or technical error in the nomination paper.