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State of Madhya Pradesh - Section

Section 158 in The M.P. Irrigation Rules, 1974

158.

No election of a panch or Sarpanch shall be called in question except by a petition presented to the Collector within 14 days from the date on which the result of the election was pasted in the village. The Collector may depute any of his subordinates or may arrange with the Executive Engineer to depute a canal officer or canal subordinate to inquire into and dispose of the petition.