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State of Uttar Pradesh - Section

Section 33 in U.P. Zila Panchayats (Election of Adhyaksha and UP-Adhyaksha and Settlement of Election Disputes) Rules, 1994

33. Time and manner of presenting petitions.

(1)An election petition calling in question the election of an Adhyaksha or Up-Adhyaksha may be presented to the Judge at any time within thirty days from the date of declaration of the result under Rule 13 or Rule 28, as the case may be.
(2)It shall be presented in person by the petitioner or if there are more than one petitioner, by any one or more of them.