Section 122 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
122. Election petition.
(1)An election [x x x] [Omitted by M.P. Act No. 26 of 1994 (w.e.f. 30-5-1994).] under this Act shall be called in question only by a petition presented in the prescribed manner :-(i)in case of [Panchayat or Gram Sabha] [Substituted by M.P. Act No. 3 of 2001 (w.e.f. 26-1-2001).] to the Sub-Divisional Officer (Revenue);(ii)in case of Janpad Panchayat to the Collector; and(iii)in case of Zila Panchayat to the Divisional Commissioner and not otherwise.(2)No such petition shall be admitted unless it is presented within thirty days from the date on which the election [x x x] [Omitted by M.P. Act No. 26 of 1994 (w.e.f. 30-5-1994).] in question was notified.(3)Such petition shall be enquired into or disposed of according to such procedures as may be prescribed.
