Section 25(2) in The M.P. Nagarpalika Nirvachan Niyam, 1994
(2)Nothing in this rule shall prevent any candidate from being nominated by more than one nomination paper :Provided that not more than [two] [Substituted by Notification No. 53-XVIII-III-95, dated 18-10-1995.] nomination papers shall be presented by or on behalf of any candidate or accepted by the Returning Officer.
