Section 15A(2) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
(2)No deletion of any entry shall be made under sub-rule (1) after the last date fixed for making nomination in the notice issued under rule 28 for the election in that ward or in the constituency of any Panchayat within which that ward is comprised and before the completion of that election.
