Section 38(1) in The M.P. Nagarpalika Nirvachan Niyam, 1994
(1)Poll shall not be countermanded due to death of a contesting candidate who has not been set up by a recognised political party before the commencement of poll, except when as a result of such death there remains only one candidate in the fray, in which case the Returning Officer shall, upon being satisfied of the fact of the death of the candidate countermand the poll and report the fact to the Election Commission through the District Election Officer.
