Section 84B(1) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
(1)If after such enquiry, as he considers necessary, the Divisional Commissioner or his sub-ordinate officer, as the case may be, is of the opinion that the election complained of has been procured or induced or the result of the election has been materially affected by any corrupt or illegal practice or non-compliance with any rule, he may pass an order:(a)declaring the election of all or any of the elected candidates to be void; or(b)declaring the election of all or any of the elected candidates to be void and the petitioner or any other candidates to have been duly elected. In the event of the election set aside, the Collector shall take necessary steps for holding a fresh election.
