Section 31(6) in The M.P. Nagarpalika Nirvachan Niyam, 1994
(6)The State Government may alter previous publication in the Official Gazette direct that nothing contained in clauses (c) and (d) of sub-rule (1) and sub-rule (2) shall apply to an election [x x x] [Omitted by Notification No. 53-XVIII-III-95, dated 18-10-1995.] and an election symbol reserved for any political party shall not be allotted to any candidate in such election.
