Section 47B in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
47B. Dispute regarding validity of election of Member or Chairman.
(1)The provisions of Section 122 relating to election disputes and rules made thereunder shall apply mutatis mutandis in relation to election of Member or Chairman under Sections 46 and 47.(2)All legal proceedings relating to such election disputes pending before the State Government and its subordinate officers, shall stand transferred to the specified officers having jurisdiction under Section 122.] [Substituted by M.P. Act No 32 of 1999 (w.e.f. 7-10-1994).]
