Section 33(7) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
(7)For the purposes of this rule the production of a certified copy of an entry made in the voters list of the relevant Mandi Committee shall be conclusive evidence of the right of any voter named and as entry to stand for election, unless it is proved that the candidate is disqualified.
