Section 11 in The M.P. Panchayat Nirvachan Niyam, 1995
11. Claims and Objections.
(1)Any person, whose name is not entered in the voters' list or is entered at an incorrect place or with incorrect particulars or any person whose name is entered in the list and who objects to the inclusion of his own name or the name of any person in that list, may prefer a claim or objection by delivering to the Registration Officer an application in writing duly signed not later than 3 O'Clock in the afternoon of the last specified day in the notice under Rule 10 and no claim or objection received thereafter shall be entertained.(2)Every claim or objection shall be preferred in such form as may be prescribed by the Commission and shall either be presented to the Registration Officer or to such other officer as may be nominated by him in this behalf.(3)A claim or objection may be accompanied by any documents on which the claimant or objector relics.
