Section 46(3) in The Bihar Municipal Election Rules, 2007
(3)Nothing contained in clause (iv) of sub-rule (1) shall be deemed to authorise the refusal of the nomination of any candidate if notwithstanding any clerical error or misnomer or inaccurate description of any person or place in an electoral roll or in the entries made in the nomination paper the identity of the candidate or of his proposer or seconder is established to the satisfaction of the Returning Officer.
