Section 13(2) in The M.P. Municipal Corporation Act, 1956
(2)[ If the State Election Commission or an authority appointed by it, on an application made to it or on its own motion, is satisfied after such enquiry as it thinks fit that any entry in the electoral roll of the Corporation-(a)is erroneous or defective in any particulars;(b)should be transposed to another place in the roll; or(c)should be deleted on the ground that the person concerned is dead or has ceased to be ordinarily resident in the ward or is otherwise not entitled to be registered in that roll,it shall amend, transpose or delete the entry :Provided that before taking any Action on the ground that the person concerned has ceased to be ordinarily resident, in the ward or that he is otherwise not entitled to be registered in the electoral roll of that ward, the State Election Commission or the authority, as the case may be, shall give the person concerned a reasonable opportunity of being heard in respect of the action proposed to be taken in relation to him.Explanation. - The expression 'ordinarily resident' shall have the same meaning as is assigned to it in clause (b) of Section 12.] [Substituted by M.P. Act No. 16 of 1994.]
