Section 15 in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
15. Finalisation of voter's list.
- Subject to the provision of rule 15A no correction in any entry of inclusion or deletion of any name shall be made in the voter's list after its finalisation under rule 12 :Provided that clerical, technical or printing error or omission, apparent on the face of the record, regarding a voter may be corrected by the Registration Officer at any time before the last date and time fixed for making nomination under rule 28.
