Section 18 in The Rajasthan District Boards Act, 1954
18. Tribunal.
(1)An election petition shall be heard by the District Judge within whose jurisdiction the constituency concerned is situated and at a place in the district within which such constituency is situated.(2)An election petition, and any application relating to the hearing of an election petition may be presented to such District Judge or to a Munsif within whose jurisdiction the constituency concerned or any part thereof is situated.
