Section 14A(3) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
(3)For those Bhoomi Swamis, whose names are not included in the electoral roll of the Legislative Assembly, preliminary entry regarding age and ordinary place of residence be made after obtaining the requisite information from the Gram Sabha through a resolution passed in its meeting specially convened for this purpose.
