Section 441H(iii) in The M.P. Municipal Corporation Act, 1956
(iii)The systematic appeal by a candidate or his agent or by any other person with the consent of a candidate or his election agent, to vote or refrain from voting on grounds of caste, race, community or religion or the use of, or appeal to, religious symbols or, the use of, or appeal to, national symbols such as the national Hag or the national emblem, for the furtherance of the prospects of that candidate's election.
