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State of Madhya Pradesh - Section

Section 15 in The M.P. Panchayat Nirvachan Niyam, 1995

15. [ Finalization of voters' list. [Substituted by Notification B-1-40-95-XXII-P-2, dated 4-2-1998.]

- Subject to the provisions of Rule 15-A no correction in any entry of inclusion or deletion of any name shall be made in the voters' list after its finalization under Rule 12 :Provided that clerical, technical or printing error or omission, apparent on the lace of the record, regarding a voter may be corrected by the Registration Officer at any time before the last date and time fixed for making nomination under Rule 28.] [Substituted by Notification No. F.1-40-95-XXII-P-2, dated 5-3-1999.]