Section 84(1) in The M.P. Panchayat Nirvachan Niyam, 1995
(1)The District Election Officer may at any time but not later than 15 days from the date of declaration of result under Rule 81, either suo motu or on a report of the Returning Officer, correct, by an order any clerical or arithmetical mistake or error in the result sheet in Form 16, 17, 18 or 19 or in the return of election in Form 20, 21, 22 or 23 as the case may be :Provided that no correction or amendment shall be made except after giving a notice to all contesting candidates from the ward or constituency in question, about the date, time and place for taking up the matter for such correction.
