Section 57A(2) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(2)On issue of the notification under sub-section (1), following consequences shall ensue, namely,-(a)no election shall be held during the period specified in the notification;(b)the election proceedings at whatever stage they may be shall stand abrogated; and(c)the deposits made by the candidates for the election as member shall be refunded to them.][Explanation.-For the purposes of this sub-section "election proceedings" means the process commencing from the date calling upon the constituencies to elect and ending with the declaration of the result of the election.] [Inserted by M.P. Act No. 26 of 1975 (w.e.f. 12-5-1974).]
