Section 13A(3) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(3)The provisions of section 12-C of the Uttar Pradesh Panchayat Raj Act,1947, shall mutatis mutandis apply to election petitions under sub-section (1) and where anything is required to be prescribed under section 12-C of that Act similar thing may be prescribed in the rules framed under this Act.
