Section 17(4) in Karnataka Agricultural Produce Marketing Act 1966
(4)[ Any election petitions falling under clause (a) of section 21 of the Act pending before the Civil Judge on the date of commencement of the Karnataka Agricultural Produce Marketing (Regulation and Development (Amendment) Act 2013 shall stand transferred to the Director of Agricultural Marketing and such petition shall be decided by the Director of Agricultural Marketing as if such petition had been filed before him.] [Inserted by Act 38 of 2013 w.e.f. 16.3.2013]
