Section 35(3) in The M.P. Panchayat Nirvachan Niyam, 1995
(3)Nothing contained in clause (c) or (d) of sub rule (2) shall be deemed to authorise the rejection of the nomination of any candidate on the ground of any irregularity in respect of a nomination paper, if the candidate has been duly nominated by means of another nomination paper in respect of which no irregularity has been committed.
