Section 35(9) in The M.P. Panchayat Nirvachan Niyam, 1995
(9)If nomination of a candidate has been accepted by the Returning Officer for more than one ward of constituency through oversight or for want of objection or for any other reason whatsoever, the Returning Officer shall alter giving an opportunity of hearing to such candidate or his election agent, recognise the nomination tendered first in point of time and delete or cause to he deleted from the list of validity nominated candidates in Form 5, the name of such candidate from every other ward or constituency and record this fact in writing.The Returning Officer shall also affix a copy of the revised list of validly nominated candidates in Form 5 on the notice board in his office, duly recording the date and time of such affixture below his signature.
