Section 31(3) in The M.P. Nagarpalika Nirvachan Niyam, 1994
(3)If more nomination papers than one are delivered by or on behalf of a candidate, the choice as to symbols made in the nomination paper first delivered, and no other choice as to symbols, shall be taken into consideration even if that nomination paper has been rejected :[Provided that if a candidate has not expressed any choice of symbols in the nomination paper first delivered in point of time, or has not been able to get a symbol of his choice, the Returning Officer shall allot a symbol to him in accordance with general or special directions issued by the Election Commission in this behalf.] [Inserted by Notification No. 53-XVIII-III-95, dated 18-10-1995.]
