Section 33(9) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
(9)If nomination of a candidate has been accepted by the Returning Officer for more than one constituency or constituencies through oversight or for want of objection or for any other reason whatsoever the Returning Officer shall after providing an opportunity of hearing to such candidates, or his election agent, after taking decision may cancel the nomination paper and shall record this fact on the face of nomination paper and delete his name from the list of validly nominated candidates in Form 8. The Returning Officer shall also affix a copy of the revised list of validly nominated candidates in Form 8 on the notice board of Mandi Committee and Janpad Panchayat duly recording the date and time of such affixture below his signature.
