Section 10 in The M.P. Nagarpalika Nirvachan Niyam, 1994
10. [ Custody and destruction of papers. [Substituted by Notification No. 82-XVIII-3-97, dated 7-7-1997.]
- The preliminary voters list published under Rule 4, the claims and objections received under Rule 5 alongwith the order of the Registration Officer or Appellate Authority thereon and the papers relating to the proceedings under Rule 9-A shall be preserved in the record room of the District Election Officer until after the next revision of the list and shall then be destroyed.]
