Section 14(3) in The M.P. Panchayat Nirvachan Niyam, 1995
(3)Notwithstanding anything contained in sub-rule (2) it shall not be necessary to revise such list before a bye-election, if such bye-election is held during the calendar year in relation to the first day of January whereof the list has been originally prepared ;Provided that the Commission may for reasons considered sufficient by it direct revision of such list before holding a bye-election.
