Section 35(7) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
(7)For the purposes of this rule the production of a certified copy of an entry made in the voters' list of the relevant Gram Panchayat shall be conclusive evidence of the right of any voter named in that entry to stand for election, unless it is proved that the candidate is disqualified.
