Section 14(2) in The M.P. Panchayat Nirvachan Niyam, 1995
(2)Every such list shall be liable lo revision by reference to the first day of January of the year in which it is so revised-(i)before each general election to the Panchayats, or as the case may be;(ii)before each bye election to fill a seat in a Panchayat.
